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Dukhan Ram And Ors. vs Ram Nanda Singh And Ors. on 30 March, 1961
The Code Of Criminal Procedure, 1889 (Sections 1 To 176)
Agni Kumar Das vs Mantazaddin And Anr. on 13 July, 1928
Dewani Choudhary And Ors. vs Chaturi Manjhi And Ors. on 3 September, 1970
Peacock Industries Ltd., Mr. Daud ... vs Budhrani Finance Ltd. And State Of ... on 14 July, 2006

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[I.P.C.]
Central Government Act
Section 145 in The Indian Penal Code, 1860
145. Joining or continuing in unlawful assembly, knowing it has been commanded to disperse.-- Whoever joins or continues in an unlawful assembly, knowing that such unlawful assembly has been commanded in the manner prescribed by law to disperse, shall be punished with imprisonment of either description for a term which may extent to two years, or with fine, or with both.