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[Cites 0, Cited by 0] [Section 59(3)] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(3)(b) in The Tripura University Act, 2006

(b)prevents or obstructs inspection of any goods vehicle, or boat carrying goods, by an officer-incharge of a check-post or barrier or any officer empowered under section 58, shall on conviction, be liable to simple imprisonment which may extend to six months or a fine of rupees five thousand or both.