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Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005 19. Punishment for offences with respect to which no provision has been made.- Whoever contravenes any other provision of this Act or any rule or order made there under for which no specific punishment is provided, shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.    |
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