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[Cites 0, Cited by 0] [Section 8F] [Entire Act]

State of Meghalaya - Subsection

Section 8F(5) in The Meghalaya Maintenance Of Public Order Act, 1947

(5)If any person is in a protected area in contravention of any of the provisions of the section he shall be punishable with the Imprisonment for a terms which may extend to three years or with fine or with both.