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Citedby 344 docs - [View All]
In Re: Jivandas Savchand vs Unknown on 18 July, 1930
Kashi Ram Mehta vs Emperor on 8 February, 1934
Bangshilal Bhora And Anr. vs Rowtmal Patwari And Anr. on 11 July, 1951
Ninaben D. Chaudhary vs State Of Gujarat on 23 February, 2000
Praveen vs State Of Maharashtra on 4 May, 2001

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[I.P.C.]
Central Government Act
Section 179 in The Indian Penal Code, 1860
179. Refusing to answer public servant authorized to question.-- Whoever, being legally bound to state the truth on any subject to any public servant, refuses to answer any question demanded of him touching that subject by such public servant in the exercise of the legal powers of such public servant, shall be punished with simple imprisonment for a term which may extend to six months, or with fine which may extend to one thousand rupees, or with both.