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Citedby 389 docs - [View All]
M/S. Top Ten, A Partnership Firm vs State Of Maharashtra on 9 December, 2011
M/S. Top Ten, A Partnership Firm vs State Of Maharashtra on 9 December, 2011
Smt. Asho Devi vs Dukhi Sao And Ors. on 16 February, 1965
Khusad Gram Panchayat vs Managing Trustees Of Mutawallis ... on 7 April, 1981
Chatar Lal vs Ramdas on 12 January, 1979

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[I.P.C.]
Central Government Act
Section 101 in The Indian Penal Code, 1860
101. When such right extends to causing any harm other than death.-- If the offence be not of any of the descriptions enumerated in the last preceding section, the right of private defence of the body does not extend to the voluntary causing of death to the assailant, but does extend, under the restrictions mentioned in section 99, to the voluntary causing to the assailant of any harm other than death.