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[Cites 0, Cited by 28] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(a) in The Prevention Of Destruction And Loss Of Property Act, 1981

(a)commits or attempts to commit, or instigates, incites or otherwise abets the commission of mischief within the meaning of section 425 of the Indian Penal Code, 1860 (Central Act 45 of 1860) and causes loss or damage to any property; or