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[Cites 0, Cited by 0] [Section 78] [Entire Act]

NCT Delhi - Subsection

Section 78(1) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002

(1)Whoever, with intent to cause or knowing that he is likely to cause damage to or destruction of any of the properties of the metro railway referred to in sub-section (2), causes by fir, explosive substance or otherwise causes damage to such property, he shall be punishable with imprisonment for a term which may extend to ten years.