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Citedby 296 docs - [View All]
Sendhaji Mathurji And Ors. vs State Of Gujarat And Ors. on 1 August, 1980
Maru Ram Etc. Etc vs Union Of Lndia & Anr on 11 November, 1980
Ramesh Kumar vs State Of Raj. & Ors on 16 April, 2013
Sangeet & Anr. vs State Of Haryana on 20 November, 2012
Ashok Kumar Alias Golu vs Union Of India And Ors on 10 July, 1991

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[I.P.C.]
Central Government Act
Section 432 in The Indian Penal Code, 1860
432. Mischief by causing inundation or obstruction to public drainage attended with damage.-- Whoever commits mischief by doing any act which causes or which he knows to be likely to cause an inundation or an obstruction to any public drainage attended with injury or damage, shall be punished with imprisonment of either description for a term which may extend to five years, or with fine, or with both.