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Citedby 140 docs - [View All]
Bhinka And Others vs Charan Singh on 24 April, 1959
In Re: L.N. Mukerjee And Ors. vs Unknown on 14 April, 1960
State vs Dhulaji Bavaji on 19 July, 1962
The State Of Gujarat vs Agro Chemical And Animal And Anr. on 29 January, 1979
Arun Paswan, S.I vs State Of Bihar & Ors on 12 December, 2003

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[I.P.C.]
Central Government Act
Section 180 in The Indian Penal Code, 1860
180. Refusing to sign statement.-- Whoever refuses to sign any statement made by him, when required to sign that statement by a public servant legally competent to require that he shall sign that statement, shall be punished with simple imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.