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Citedby 204 docs - [View All]
V. Ranga Rao And Ors. vs P. Jaya Prasad Raja And Ors. on 17 November, 2006
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Shib Chandra Roy vs Emperor on 4 August, 1936

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[I.P.C.]
Central Government Act
Section 283 in The Indian Penal Code, 1860
283. Danger or obstruction in public way or line of navigation.-- Whoever, by doing any act, or by omitting to take order with any property in his possession or under his charge, causes danger, obstruction or injury to any person in any public way or public line of navigation, shall be punished, with fine which may extend to two hundred rupees.