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

State of Bihar - Subsection

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

(v)“Violence” means activities of causing any harm, injury or endangering the life or intimidation, obstruction or hindrance to any Medical service person in discharge of duty or activities causing damage to any property in Medical Service Institutions.