Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Arunachal Pradesh - Section

Section 4 in Arunachal Pradesh Freedom of Religion Act, 1978

4. Punishment for contravention of the provisions of Section 3.

- Any person contravening the provisions contained in Section 3 shall without prejudice to any civil liability, be punishable with imprisonment to the extent of two years and fine up to ten thousand rupees.