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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Nagaland - Subsection

Section 41(1) in Nagaland Forest Act, 1968

(1)The State Government may, by a rule under the last foregoing section, attach to the breach of any rule under that section any punishment not exceeding imprisonment for a term which may extend to six months, or fine which may extend to five hundred rupees, or both.