Mobile View
Main Search
Forums
Advanced Search
Disclaimer
Loading...
User Queries
indian penal code 1860
indian penal code doctypes: laws
indian penal code, 1860 doctypes:laws
sec. 4
[
Section 363A(4)(b)
] [
Section 363A(4)
] [
Section 363A
] [
I.P.C.
]
Central Government Act
Section 363A(4)(b)(ii) in The Indian Penal Code, 1860
(ii) in the case of a female, a person under eighteen years of age.]
1. Subs. by Act 3 of 1951, s. 3 and Sch., for" the States".
2. Ins. by Act 52 of 1959, s. 2 (w. e. f. 15- 1- 1960 ).