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NCT Delhi - Section

Section 97 in Delhi Police Act, 1978

97. Penalties for offences under sections 80 to 96.

Any person who contravenes any of the provisions of Secs. 80 to 96 (both inclusive) shall, on conviction, be punished with fine which may extend to one hundred rupees, or, in default of payment of such fine, with imprisonment for a term not exceeding eight days.