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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(5) in The Bihar Maintenance of Public Order Act, 1949

(5)[] If any person contravenes any order made under this Section, he shall he punishable with imprisonment for a term which may extend to one year, or with fine, or with both.] [Substituted by Bihar Act 12 of 1957, for original sub-section.]