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State of Uttar Pradesh - Section

Section 9 in The U.P. Homoeopathic Medical Colleges (Acquisition and Miscellaneous Provisions) Act, 1981

9. Penalty for contravention of Section 8.

- Every person who contravenes the provisions of Section 8 shall be punishable with imprisonment for a period which may extend to three years or with fine which may extend to two thousand rupees or with both.