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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Bihar - Subsection

Section 76(c) in Bengal Embankment Act, 1882

(c)Penalty for abetment of such acts. - Every person who shall, abet any such act as is mentioned in clauses (a) and (b), shall be liable, on conviction, to a fine not exceeding five hundred rupees, or in default of payment to imprisonment of either description for a period not exceeding six months.