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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Punjab - Subsection

Section 2(2) in The Punjab Security of State Act, 1953

(2)The provisions of sub-section (1) shall apply in relation to any omission on the part of a person to do any thing which he is under a duty, either to the Government or to any public authority or to any person, to do as they apply to the doing of any act by a person.