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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Telangana - Subsection

Section 4(3) in Telangana Infectious Diseases Act, 1950

(3)Whoever obstructs the exercise of the powers conferred by sub-section (1) or sub-section (2), shall be punishable with imprisonment which may extend to three months or with fine not exceeding one hundred rupees or with both.