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Citedby 126 docs - [View All]
In Re: Govinda Naidu And Ors. vs Unknown on 26 February, 1959
Yogendra Singh @ Yogendra Yadav vs State Of Jharkhand on 9 January, 2012
Yogendra Singh @ Yogendra Yadav vs State Of Jharkhand on 9 January, 2012
Ramesh Chandra Biswas vs The State And Anr. on 29 April, 1993
Ramesh Chandra Biswas vs The State And Anr. on 29 April, 1993

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[I.P.C.]
Central Government Act
Section 290 in The Indian Penal Code, 1860
290. Punishment for public nuisance in cases not otherwise provided for.- Whoever commits a public nuisance in any case not otherwise punishable by this Code, shall be punished with fine which may extend to two hundred rupees.