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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Bihar - Subsection

Section 29(5) in The Bihar Forest Produce (Regulation of Trade) Act, 1984

(5)Any person contravening any rule under this Act, of the contravention of which no special penalty is provided, shall be punishable with imprisonment for a term which may extend to six months or fine which may extend to five hundred rupees, or both.