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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jharkhand - Subsection

Section 4(iii) in Prevention of Destruction and Damage to Property Ordinance, 2015

(iii)An undertaking is to be provided by the organizers to ensure peaceful march with marshals at each relevant junction. Whoever in violation with the duties mentioned above causes/participates in any demonstrations agitations, bands, hartals shall be punished with the imprisonment which many extend to one year or with fine or with both.