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Citedby 625 docs - [View All]
Bashir Ahmad vs The Crown on 3 May, 1948
A.R. Antulay vs R.S. Nayak & Anr on 29 April, 1988
Kaikhushru Khursetji And Anr. vs State on 18 July, 1952
Madan Mohan Biswas vs Queen-Empress on 20 April, 1892
Ram Kishore Pandey vs State on 20 October, 1982

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[I.P.C.]
Central Government Act
Section 374 in The Indian Penal Code, 1860
374. Unlawful compulsory labour.-- Whoever unlawfully compels any person to labour against the will of that person, shall be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both. 2[ Sexual offences