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[Cites 0, Cited by 0] [Section 3D] [Entire Act]

Union of India - Subsection

Section 3D(2) in Epidemic Diseases Act, 1897

(2)For the purposes of this section, a fact is said to be proved only when the Court believes it to exist beyond reasonable doubt and not merely when its existence is established by a preponderance of probability.Explanation.—In this section, “culpable mental state” includes intention, motive, knowledge of a fact and the belief in, or reason to believe, a fact.