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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(2) in The Punjab Security of State Act, 1953

(2)Whoever intentionally permits his name or address to be used in order to facilitate transmission, through the post or otherwise, to any person other than the person for whom it purports to be intended, of any documents of the nature described in sub-section (1), shall be punishable with imprisonment which may extend to one year, or with fine, or with both.