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

State of Chattisgarh - Subsection

Section 8(5) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005

(5)Whoever commits or abets or attempts to commit or plans to commit any unlawful activity in any specified area shall be punished with imprisonment tor a term which may extend to seven years and also be liable to fine.