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Section 377 in The Indian Penal Code, 1860 [I.P.C.]

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Central Government Act
377. Unnatural offences.-- Whoever voluntarily has carnal intercourse against the order of nature with any man, woman or animal, shall be punished with 1[ imprisonment for life], or with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine. Explanation.- Penetration is sufficient to constitute the carnal intercourse necessary to the offence described in this section. CHAPTER XVII OF OFFENCES AGAINST PROPERTY CHAPTER XVII OF OFFENCES AGAINST PROPERTY Of theft