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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Himachal Pradesh - Subsection

Section 25(c) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984

(c)wrongfully removes, destroys or mutilates property, documents or books of accounts of such religious institution and charitable endowment; shall be punished with imprisonment for a term which may extend to one year, or with fine, or with both.