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Railways Act, 1989 166. Defacing public notices. If any person without lawful authority- (a) pulls down or willfully damage any board or document set up or posted by the order of a railway administration on a railway or any rolling stock; or (b) obliterates or alters any letters or figures upon any such board or document or upon any rolling stock, he shall be punishable with imprisonment for a term which may extend to one month, or with fine which may extend to five hundred rupees, or with both.    |
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