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Citedby 190 docs - [View All]
Hardayal Singh Mehta And Another vs M.C.D. And Others on 16 January, 1990
Sub-Divisional, Officer, ... vs Raja Sri Niwas Prasad Singh on 9 December, 1965
Shiv Kumar Chadha Etc.Etc vs Municipal Corporation Of Delhi ... on 4 May, 1993
K.Shanmugam vs The Director on 21 June, 2012
Krishan Gopal vs Municipal Corporation Of Delhi ... on 11 February, 1982

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" "343 ipc"
[I.P.C.]
Central Government Act
Section 343 in The Indian Penal Code, 1860
343. Wrongful confinement for three or more days.-- Whoever wrongfully confines any person for three days or more, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.