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Citedby 97 docs - [View All]
P. Alagarsamy vs State Of Tamil Nadu Rep. By ... on 23 September, 1999
Surat Borough Municipality vs Nagindas Maganlal on 10 October, 1951
In Re: Hanifabai vs Unknown on 16 September, 1930
State By P.S.I. vs D P Kumar on 5 September, 2012

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[I.P.C.]
Central Government Act
Section 355 in The Indian Penal Code, 1860
355. Assault or criminal force with intent to dishonour person, otherwise than on grave provocation.-- Whoever assaults or uses criminal force to any person, intending thereby to dishonour that person, otherwise than on grave and sudden provocation given by that person, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.