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State of Uttar Pradesh - Section

Section 15 in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020

15. Punishment for concealment etc

Whoever being afflicted conceals himself or evades detection shall be punished with imprisonment for a term which shall not be less than one year but may extend to three years and with fine which shall not be less than fifty thousand rupees but which may extend to one lakh rupees.