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| Sections | Particulars |
|---|---|
| Chapter XVII | Of Offences Against Property |
| 438 | Punishment for the mischief described in section 437 committed by fire or explosive substance |
| Description | Whoever commits, or attempts to commit, by fire or any explosive substance, such mischief as is described in the last preceding section, shall be punished with 152[imprisonment for life], or with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine. |
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