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

State of Bihar - Subsection

Section 9(2) in Bihar State Public Records Act, 2014

(2)Whoever contravenes any of the provisions of section 4 or section 8 of this Act, shall be punishable with imprisonment for such term, which may be extended to five years or with fine which may extend to ten thousand rupees or with both.