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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Kerala - Subsection

Section 70(4) in Kerala Irrigation and Water Conservation Act, 2003

(4)Whoever contravenes the provisions of clause (b) or clause (c) of section 9, section 38, sub-section (2) of section 40, section 41, sub- section (1) of section 42 or section 44 or any regulation or prohibition under section 43 shall on conviction, be punished with imprisonment for a term which may extend to one year or with fine which may extend to one thousand rupees, or with both.