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[Cites 0, Cited by 0] [Section 342] [Entire Act]

Nagpur Province - Subsection

Section 342(3) in The City of Nagpur Corporation Act, 1948

(3)If the person committed to a poor-house under subsection (2) escapes from it or commits a breach of any condition subject to which he was committed to the poor-house, he shall be punishable with imprisonment for a term which may extend to six months, or with fine which may extend to one hundred rupees, or with both.