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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(2) in Punjab Water Resources (Management and Regulation) Act, 2020

(2)Notwithstanding anything contained in sub-section (1), any person who violates the order issued under section 23 of this Act, shall be punished with imprisonment for a term which may extend to one year or with fine which may extend to five lakh rupees, or both.