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The Code Of Criminal Procedure, 1889 (Sections 1 To 176)
Anirudha S. Bhagat vs Ramnivas Meena And Anr. on 20 April, 2005
Union Of India (Uoi) vs State Of Punjab And Anr. on 24 April, 2007
The Beed District Central Co-Op. ... vs The Election Commission Of India & ... on 17 February, 1998
Custodial Crimes I994

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[I.P.C.]
Central Government Act
Section 160 in The Indian Penal Code, 1860
160. Punishment for committing affray.-- Whoever commits an affray, shall be punished with imprisonment of either description for a term which may extend to one month, or with fine which may extend to one hundred rupees, or with both. CHAPTER IX OF OFFENCES BY OR RELATING TO PUBLIC SERVANTS CHAPTER IX OF OFFENCES BY OR RELATING TO PUBLIC SERVANTS 161 to 165A. 161 to 165A. Rep. by the Prevention of Corruption Act, 1988 (49 of 1988 ), s. 31.