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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(c) in The Auroville Foundation Act, 1988

(c)wrongfully removes or destroys any property forming part of the undertakings of the Society, trust or body , shall be punishable with imprisonment for a term which may extend to two years, or with fine which may extend to ten thousand rupees, or with both.