Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 81 docs - [View All]
Raj Kishore Rabidas vs The State on 10 May, 1968
V.K. Godhwani And Anr. vs State And Anr. on 21 June, 1963
V.K. Godhwani And Anr. vs State And Anr. on 21 June, 1963
Dilipbhai Chhotalal Dave vs State Of Gujarat And Ors. on 25 June, 1971
State Of Punjab vs Surjit Singh & Another on 6 January, 1967

Loading...
User Queries
indian penal code 1860
indian penal code doctypes: laws
indian penal code, 1860 doctypes:laws
indian penal code 1860 doctypes:section
[I.P.C.]
Central Government Act
Section 492 in The Indian Penal Code, 1860
492. [ Breach of contract to serve at distant place to which servant is conveyed at master' s expense.] Rep. by the Workmen' s Breach of Contract (Repealing) Act, 1925 (3 of 1925 ), s. 2 and Sch.
1. Subs. by Act 26 of 1955, s. 117 and Sch., for" transportation for life".
2. S. 489E was ins. by Act 6 of 1943, s. 2.
CHAPTER XX OF OFFENCES RELATING TO MARRIAGE CHAPTER XX OF OFFENCES RELATING TO MARRIAGE