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[Cites 0, Cited by 0] [Section 350] [Entire Act]

State of Jharkhand - Subsection

Section 350(2) in Jharkhand Municipal Act, 2011

(2)Whoever gives or delivers to any other person any such pictures, or printed or written matter mentioned in sub-section (1), with the intent that the same, or some one or more thereof, should be affixed, inscribed, stenciled, delivered or exhibited as therein mentioned, shall, on conviction, be punished with imprisonment which may extend to three months or with fine which may extend to five thousand rupees, or with both.