Section 3(2)(ii) in Epidemic Diseases Act, 1897

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Union of India - Subsection

Section 3(2)(ii) in Epidemic Diseases Act, 1897

(ii)abets or causes damage or loss to any property, shall be punished with imprisonment for a term which shall not be less than three months, but which may extend to five years, and with fine, which shall not be less than fifty thousand rupees, but which may extend to two lakh rupees.

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Union of India - Subsection

Section 3(2)(ii) in Epidemic Diseases Act, 1897