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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Madhya Pradesh - Subsection

Section 37(3)(i) in The M.P. Ancient Monuments and Archaeological Sites and Remains Act, 1964

(i)in the case of a rule made with reference to clause (a) of sub-section (2), with imprisonment which may extend to three months, or with fine which may extend to five thousand rupees, or with both.