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6. Penalty for contravention of provisions of section 3 or section 4.-

Any person who fails to make a declaration as required by section 3 or 2[contravenes the provisions of section 4 or section 4A] shall be punishable with imprisonment for a term which may extend to six months, or with fine, or with both).



Telegraph Wires (Unlawful Possession) Act, 1950 Back




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