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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Jharkhand - Subsection

Section 6(vii) in Prevention of Destruction and Damage to Property Ordinance, 2015

(vii)The liability will be borne by the actual perpetrators of the crime as well as the organizers of the event giving rise to the liability to be shared, as finally determined by the High Court or the Supreme Court as the case may be.