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State of Madhya Pradesh - Section

Section 8 in The M.P. Atyavashyak Seva Sandharan Tatha Vichchinnata Nivaran Adhiniyam, 1979

8. Penalty for incitement or inducement or giving any financial aid or support for disruption.

- Whoever-
(i)instigates, incites or induces any person serving in connection with an essential service to resort to any activity prohibited under Section 5; or
(ii)expends or supplies any money or material to any person or body of persons serving in connection with an essential service in furtherance or support of any activity prohibited under Section 5,
shall be deemed to have contravened the provisions of that Section and shall be liable to be proceeded against and punished accordingly.