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[Cites 0, Cited by 1] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(2) in The Bihar Maintenance of Public Order Act, 1949

(2)If any person fails to comply with any lawful direction given to him under sub-section (1), he shall be punishable with imprisonment for a term which may extend to six months, or with fine or with both.