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[Cites 0, Cited by 6] [Section 3(2)] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(2)(b) in The West Bengal (Prevention Of Violent Activities) Act, 1970

(b)committing mischief, within the meaning of section 425 of the Indian Penal Code, by fire or any explosive substance on any property of Government or any local authority or any corporation owned or controlled by Government or any University or other educational institution or on any public building, where the commission of such mischief disturbs, or is likely to disturb, public order; or