Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 22 in The Assam Cattle Diseases Act, 1948 22. Penalty. - Whoever contravenes any of the provisions or any rule or order made thereunder shall, on conviction be punishable with fine not exceeding fifty rupees, or in default of simple imprisonment for a term not exceeding one month.
