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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Nagaland - Subsection

Section 48(2) in Nagaland Forest Act, 1968

(2)The State Government may, by a rule under this section, attach to the breach of any rule under this 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.