AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

114. Penalty for contravention of regulations, etc., made under sections 35, 36 and 37.-

Whoever contravenes, or abets the contravention of, any regulation, notice or order made under section 35, section 36 or section 37 shall, on conviction, be punished with imprisonment which may extend to three months, or with fine which may extend to two hundred rupees, or with both.



Delhi Police Act, 1978 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys