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[Cites 0, Cited by 3] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(6) in Kerala Chitties Act, 1975

(6)Whoever contravenes the provisions of sub-section (1) shall be punishable with imprisonment for a term which shall not be less than three months but which may extend to two years and with fine which shall not be less than five hundred rupees but which may extend to two thousand rupees.