Section 38(3)(a) in THE TELANGANA ANCIENT AND HISTORICAL MONUMENTS AND ARCHAEOLOGICAL SITES AND REMAINS ACT, 1960

[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

(a)of sub-section (2), with imprisonment which may extend to three months, or with fine which may extend to five thousand rupees, or with both;

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