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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Uttar Pradesh - Subsection

Section 28(b) in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020

(b)abets damage or loss to any property, shall be punished with imprisonment for a term which shall not be less than three months, which may extend to five years and with fine which shall not be less than fifty thousand rupees but which may extend to two lakh rupees;