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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Madhya Pradesh - Subsection

Section 42(1) in The Indian Forest Act, 1927

(1)The State Government may by such rules prescribe as penalties for the contravention thereof imprisonment for a term which may [extend to one year, or fine which may extend to one thousand rupees,] [Substituted by Section 7 of M.P. Act No. 9 of 1965.] or both.