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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

NCT Delhi - Subsection

Section 43(3)(i) in Delhi Ancient and Historical Monuments and Archaeological Sites and Remains Act, 2004

(i)in the case of a rule made with reference to clause (a) of subsection (2), with imprisonment which may extend to three months, or with fine which may extend to twenty thousand rupees, or with both;