Section 59(2)(e) in The Tripura University Act, 2006

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Union of India - Subsection

Section 59(2)(e) in The Tripura University Act, 2006

(e)after purchasing any goods in respect of which he has made a declaration as prescribed but fails without reasonable excuse to make use of goods for the declared purpose, shall on conviction by a Judicial Magistrate of the First Class, be liable to a fine of rupees two thousand and in the event of a second or subsequent conviction, to simple imprisonment which may extend to six months or a fine of rupees three thousand or both.

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Union of India - Subsection

Section 59(2)(e) in The Tripura University Act, 2006