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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Assam - Subsection

Section 58(1) in Assam Forest Regulation, 1891

(1)Any Forest Officer or Police Officer who vexatiously and unnecessarily seizes any property on pretence of seizing property liable to confiscation under this Regulation, shall be punished with imprisonment for a term which may extend to six months, or with fine which may extend to five hundred rupees, or with both.