LexSection 20 — Punishment for contravention of certain provisions.
The Private Security Agencies (Regulation) Act, 2005
(1) Any person who contravenes the provisions of section 4 shall be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to twenty-five thousand rupees, or with both. 1 * * * * *Open in Lexace · Ask the AI about this section