Section 3(2)(e) in Prevention of Destruction and Damage to Property Ordinance, 2015

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State of Jharkhand - Subsection

Section 3(2)(e) in Prevention of Destruction and Damage to Property Ordinance, 2015

(e)any means of public transportation or of telecommunications, or any building, installation or other property used in connection therewith. shall be punished with rigorous imprisonment for a term which shall not be less than six months, but which may extend to five years and with fine:

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State of Jharkhand - Subsection

Section 3(2)(e) in Prevention of Destruction and Damage to Property Ordinance, 2015