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Citedby 3 docs
Uma Shanker And Ors. vs Salig Ram And Ors. on 22 May, 1974
Sukhbir Singh vs Iind Additional District Judge ... on 7 September, 1999
Mukesh Kumar Srivastava vs Anant Sahkari Avas Samiti Ltd., ... on 16 September, 1998

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[Section 92] [I.P.C.]
Central Government Act
Section 92(c) in The Indian Penal Code, 1860
(c) A, a surgeon, sees a child suffer an accident which is likely to prove fatal unless an operation be immediately performed. There is not time to apply to the child' s guardian. A performs the operation in spite of the entreaties of the child, intending, in good faith, the child' s benefit. A has committed no offence.