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[Cites 0, Cited by 1] [Section 41] [Entire Act]

State of Karnataka - Subsection

Section 41(1) in Karnataka Forest Act, 1963

(1)Whoever contravenes the provisions of sub-section (1) of section 37 or of the rules framed under section 38 or any of the terms of a notification under section 39, shall, without prejudice to any other action under this Act, on conviction, be punishable with imprisonment which may extend to six months or with fine or with both.