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

State of Bihar - Subsection

Section 2(g) in Bihar Medical Service Institution and Person Protection Act, 2011

(g)Other establishments within the premises of the Medical Service Institutions supporting its working(iii) “Offender” means all such person who either by himself commits or attempts to commit or abets or, incites the commission of violence under this Act.