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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Nagaland - Subsection

Section 61(3) in Nagaland Forest Act, 1968

(3)Any Forest Officer or Police Officer who vexatiously, or maliciously arrests any person on the pretence that he is suspected of having been concerned in any forest offence or otherwise as provided by Section 61 (1) of this Act, shall be punished with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.