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

Union of India - Subsection

Section 3D(1) in Epidemic Diseases Act, 1897

(1)In any prosecution for an offence under sub-section ( 3) of section 3 which requires a culpable mental state on the part of the accused, the Court shallpresume the existence of such mental state, but it shall be a defence for the accused to prove the fact that he had no such mental state with respect to the act charged as an offence in that prosecution.