Section 3(2)(e) in The Prevention Of Damage To Public Property Act, 1984

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Union of India - Subsection

Section 3(2)(e) in The Prevention Of Damage To Public Property Act, 1984

(e)any means of public transportation or of tele-communications, 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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Union of India - Subsection

Section 3(2)(e) in The Prevention Of Damage To Public Property Act, 1984