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[Cites 0, Cited by 16] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in Epidemic Diseases Act, 1897

(3)Whoever, while committing an act of violence against a healthcare service personnel, causes grievous hurt as defined in section 320 of the Indian Penal Code to such person, shall be punished with imprisonment for a term which shall not be less than six months, but which may extend to seven years and with fine, which shall not be less than one lakh rupees, but which may extend to five lakh rupees.”