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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Pradesh - Subsection

Section 28(2) in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967

(2)Whoever contravenes the provisions of sub-section (1) shall be punished with imprisonment which may extend to six months or fine which may extend to one thousand rupees or with both.