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Dewani Choudhary And Ors. vs Chaturi Manjhi And Ors. on 3 September, 1970
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[I.P.C.]
Central Government Act
Section 146 in The Indian Penal Code, 1860
146. Rioting.-- Whenever force or violence is used by an unlawful assembly, or by any member thereof, in prosecution of the common object of such assembly, every member of such assembly is guilty of the offence of rioting.