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Citedby 443 docs - [View All]
In Re: Bengal Luxmi Cotton Mills ... vs Unknown on 22 September, 1964
Kamal Kumar Dutta & Anr vs Ruby General Hospital Ltd. & Ors on 11 August, 2006
State vs Chand Singh Mit Singh And Anr. on 19 March, 1970
Manohar Rajaram Chhabaria vs Union Of India & Ors. on 18 May, 2000
Banshnkar Roy vs Guneshwar Roy And Ors. on 13 April, 1977

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[I.P.C.]
Central Government Act
Section 398 in The Indian Penal Code, 1860
398. Attempt to commit robbery or dacoity when armed with deadly weapon.-- If, at the time of attempting to commit robbery or dacoity, the offender is armed with any deadly weapon, the imprisonment with which such offender shall be punished shall not be less than seven years.