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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Assam - Subsection

Section 48(2) in Assam Forest Regulation, 1891

(2)The State Government may, by a rule made under this section, attach to the breach of any rule under this section any punishment not exceeding imprisonment for a term which may extend to six months, or fine which may extend to five hundred rupees or both.