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indian penal code 1860
indian penal code doctypes: laws
indian penal code, 1860 doctypes:laws
sec. 4
[
Section 363A(4)(b)
] [
Section 363A(4)
] [
Section 363A
] [
I.P.C.
]
Central Government Act
Section 363A(4)(b)(i) in The Indian Penal Code, 1860
(i) in the case of a male, a person under sixteen years of age; and