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Citedby 102 docs - [View All]
Queen -Empress vs Tiruchittambala Pathan on 29 October, 1896
Public Prosecutor vs Madhava Bhonjo Santos And Seven ... on 25 July, 1916
Kathi Raning Rawat vs The State Of Saurashtra on 27 February, 1952
Harish Tewari vs Vimal Kumar Singh Travelling ... on 24 July, 1995

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[I.P.C.]
Central Government Act
Section 183 in The Indian Penal Code, 1860
183. Resistance to the taking of property by the lawful authority of a public servant.-- Whoever offers any resistance to the taking of any property by the lawful authority of any public servant, knowing or having reason to believe that he is such public servant, shall be punished with imprisonment of either description for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.