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| Sections | Particulars |
|---|---|
| Chapter XXI | Of Defamation |
| 502 | Sale of printed or engraved substance containing defamatory matter |
| Description | Whoever. sells or offers for sale any printed or engraved substance containing defamatory matter, knowing that it contains such matter, shall be punished with simple imprisonment for a term which may extend to two years, or with fine, or with both. |
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