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[Cites 0, Cited by 0] [Section 72] [Entire Act]

NCT Delhi - Subsection

Section 72(b) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002

(b)obliterates or alters any letters or figures upon any such board or document or upon any rolling stock, he shall be punishable with imprisonment which may extend to two months or with fine up to two hundred and fifty rupees, or with both.