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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(b) in The Bihar Maintenance of Public Order Act, 1949

(b)after taking precaution to conceal his entry or attempted entry from any such person, shall be punishable with imprisonment for a term which may extend to three years, or with fine, or with both.