Mobile View
Main Search
Forums
Advanced Search
Disclaimer
Citedby 12 docs - [
View All
]
Ram Beyas Singh And Ors. vs The State Of Bihar on 6 May, 1976
Polar Industries Ltd. vs Usha International Ltd. & Ors. on 26 April, 1999
Ramkisan Onkarmal Agrawal vs State Of Maharashtra And Others on 29 April, 1993
Iag Company Ltd. vs Triveni Glass Ltd. on 18 May, 2004
D. Ramachar vs The Deputy Commr., H.R. And C.E. ... on 28 February, 1986
User Queries
indian penal code 1860
indian penal code doctypes: laws
sec 53
indian penal code, 1860 doctypes:laws
[
Section 53
] [
I.P.C.
]
Central Government Act
Section 53(2) in The Indian Penal Code, 1860
(2) Simple; Fifthly.-- Forfeiture of property; Sixthly.-- Fine.
1. Ins. by Act 8 of 1942. s. 2.
2. Subs. by Act 26 of 1955, s. 117 and Sch., for" Secondly.-- Transportation;" (w. e. f. 1- 1- 1956 ).
3. " Thirdly,- Penal seritude;" was rep. by Act 17 of 1949, s. 2 (w. e. f. 6- 4- 1949 ).