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Section 438 in The Indian Penal Code, 1860 [I.P.C.]

Citedby 952 docs - [View All]

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Central Government Act
438. Punishment for the mischief described in section 437 committed by fire or explosive substance.-- 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 1[ 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.