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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Uttarakhand - Subsection

Section 9(1) in Uttarakhand Anti Littering and Anti Spitting Act, 2016

(1)Any person who contravenes any of the provisions of this act commits an offence and shall on conviction be liable to a fine not exceeding Five Thousand Rupees or to imprisonment for a term not exceeding six months or both.