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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(i) in The Indian Penal Code and the Code of Criminal Procedure (Tamil Nadu Amendment) Act, 1982

(i)for the words "shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both", the following shall be substituted, namely:-