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[Cites 0, Cited by 894] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Prevention Of Damage To Public Property Act, 1984

(1)Whoever commits mischief by doing any act in respect of any public property, other than public property of the nature referred to in sub-section (2), shall be punished with imprisonment for a term which may extend to five years and with fine.