Mobile View
Main Search
Forums
Advanced Search
Disclaimer
Citedby 6 docs - [
View All
]
The Indian Penal Code Volume 1
A. Veerabhadra Rao vs Government Of Andhra Pradesh, ... on 28 October, 1993
Linder Frank Wolfgang vs Yogesh D. Shah And Anr. on 1 November, 1999
Assistant Collector Of Central ... vs Kallatra Abdul Khader Haji And ... on 13 June, 1985
Narayandas S/O Bhagwandas ... vs The Union Of India (Uoi) And Ors. on 13 November, 1991
User Queries
indian penal code 1860
indian penal code doctypes: laws
indian penal code, 1860 doctypes:laws
indian penal code 1860 doctypes:section
[
I.P.C.
]
Central Government Act
Section 138A in The Indian Penal Code, 1860
138A. [ Application of foregoing sections to the Indian Marine Service.] Rep. by the Amending Act, 1934 (35 of 1934 ), s. 2 and Sch.
1. Subs. by Act 10 of 1927, s. 2 and Sch. I, for" or sailor".
2. Subs. by s. 2 and Sch. I, ibid., for" or Navy".
3. Subs. by the A. O. 1950, for" Queen".
4. Subs. by Act 26 of 1955, s. 117 and Sch., for" transportation for life".