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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(i) in The M.P. Vishesh Sashastra Bal Adhiniyam, 1968

(i)designedly or through neglect damages or losses or fraudulently or without due authority disposes of his arms clothes, tools, equipment, ammunition, accountrements or other necessaries furnished to him for the execution of his office or any such article entrusted to him or to any other person; or