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[Section 153A(1)] [Section 153A] [I.P.C.]
Central Government Act
Section 153A(1)(b) in The Indian Penal Code, 1860
(b) commits any act which is prejudicial to the maintenance of harmony between different religious, racial, language or regional groups or castes or communities, and which disturbs or is likely to disturb the public tranquillity, 2[ or]