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State of Arunachal Pradesh - Section

Section 26 in Arunachal Pradesh (Tourism Trade Registration and Regulation) Act, 2016

26. Penalty for malpractice.

- Any person who commits a malpractice or contravenes any other provision of this Act for which no specific penalty has been provided, shall be punishable with imprisonment for a term which may extend to three months or with fine not exceeding ten thousand rupees or with both.