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[Cites 0, Cited by 6] [Section 4] [Entire Act]

NCT Delhi - Subsection

Section 4(a) in The Delhi Prevention of Touting and Malpractices Against Tourists Act, 2010

(a)touts or commits malpractice shall be punished with imprisonment for a term which may extend to one year, or with fine which may extend to ten thousand rupees, or with both;