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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Himachal Pradesh - Subsection

Section 12(1) in Himachal Pradesh Road Infrastructure Protection Act, 2002

(1)Any person who commits any act prohibited under section 3 or fails to perform the duties assigned under section 5 of this Act shall be punished with imprisonment of either description for a term which may extend to two years, or fine, or with both.