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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Manipur - Subsection

Section 32(c) in Manipur Ropeways Act, 2015

(c)attempts to do, or abets, within the meaning of Indian Penal Code XLV of 1860, the doing of anything mentioned in clause (a) or clause (b); he shall (without prejudice to any other remedy which may be obtained against him in a court of Civil Judicature) be punishable with fine which may extend to Rupees five lakhs.