Section 4 in The M.P. Recognised Examinations Act, 1937
4. [ Penalty. [Substituted by M.P. Act No. 7 of 1984.]
- Whoever contravenes the provisions of Section 3-A, Section 3-B, Section 3-C, Section 3-D or commits an offence of criminal intimidation under Section 3-E, shall be punished with imprisonment of either description which may extend to three years or with fine which may extend to five thousand rupees or with both.]
