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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(3) in The Uttar Pradesh Public Health And Epidemic Diseases Control Act, 2020

(3)Whoever causes damage or loss to any property shall be punished with imprisonment for a term which shall not be less than three months, but which may extend to five years and with a fine, which shall not be less than fifity thousand rupees but which may extend to two lakh rupees.