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MHA Asks States to Widely Publicize Penal Provisions for Lockdown Violations - (03 Apr 2020)

CRIMINAL

Ministry for Home Affairs has asked the Chief Secretaries of the all the States to strictly implement the lockdown measures issued by the Central government on 24th March, 2020. The State authorities have been directed to widely publicize the relevant provisions under the Disaster Management Act, 2005, besides Section 188 of the Indian Penal Code, 1860 that may be used against lockdown violators.

Tags : MINISTRY OF HOME AFFAIRS   PENAL PROVISIONS FOR LOCKDOWN VIOLATIONS  

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