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

UT Chandigarh - Subsection

Section 2(2) in Indian Penal Code (Haryana Amendment) Act, 2014

(2)Whoever, commits snatching, shall be punished with rigorous imprisonment for a term, which shall not be less than five years but which may extend to ten years, and shall also be liable to fine of rupees twenty five thousand.