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 13] [Entire Act] Union of India - Section Section 5 in The Emblems And Names (Prevention Of Improper Use) Act, 1950 5. Penalty .Any person who contravenes the provisions of section 3 shall be punishable with fine which may extend to five hundred rupees.
