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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Meghalaya - Subsection

Section 12(2) in The Meghalaya Maintenance Of Public Under (Autonomous Districts) Act

(2)If any person contravenes any order issued under this section., he shall be punishable with imprisonment for a term which may extend to two years or with fine or with both.