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Food Inspector, Cuttack ... vs B.P. Oil Mills Limited on 17 April, 1995
Municipal Corporation Raipur vs Radha Kishan Gurnani on 13 July, 2010
Municipal Corporation Raipur vs Bhushan Lal Sahu on 13 July, 2010
Capital Punishment : Explanation Of Abbreviation R.C. Repo1
Syed Ibrahim vs Income-Tax Officer And Another on 5 December, 1997

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[I.P.C.]
Central Government Act
Section 305 in The Indian Penal Code, 1860
305. Abetment of suicide of child or insane person.-- If any person under eighteen years of age, any insane person, any delirious person, any idiot, or any person in a state of intoxication commits suicide, whoever abets the commission of such suicide, shall be punished with death or 1[ imprisonment for life], or imprisonment for a term not exceeding ten years, and shall also be liable to fine.