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

State of Jharkhand - Subsection

Section 3(1) in Prevention of Destruction and Damage to Property Ordinance, 2015

(1)Whoever commits mischief by doing any act in respect of any property, other than private property of the nature referred to in sub-section (2)(ii) shall be punished with imprisonment for a term which may extend to five years and with fine.