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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Nagaland - Subsection

Section 25(3) in Nagaland Jhumland Act, 1970

(3)Any Forest Officer or Police Officer who vexatious or maliciously arrests any person on the pretense that he is suspected of having been concerned in any forest offence or otherwise as provided by sub-section (1) of this section shall be punished with imprisonment for a term which may extend to six months or with fine which may extend to Rs.500/(Rupees five hundred) or with both.