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[Cites 0, Cited by 23] [Section 153A] [Entire Act]

Union of India - Subsection

Section 153A(2) in The Indian Penal Code, 1860

(2)Whoever commits an offence specified in sub-section (1) in any place of worship or in any assembly engaged in the performance of religious worship or religious ceremonies, shall be punished with imprisonment which may extend to five years and shall also be liable to fine.