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State of Bihar - Section

Section 20 in The Bihar Maintenance of Public Order Act, 1949

20. Attempts, etc., to contravene the provisions of the Act.

- Any person who attempts to contravene, or abets, or attempts to abet, or does any act preparatory to a contravention of, any of the provisions of this Act or of any order made thereunder, shall be deemed to have contravened that provision or, as the case may be, that order.