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[I.P.C.]
Central Government Act
Section 102 in The Indian Penal Code, 1860
102. Commencement and continuance of the right of private defence of the body.-- The right of private defence of the body commences as soon as a reasonable apprehension of danger to the body arises from an attempt or threat to commit the offence though the offence may not have been committed; and it continues as long as such apprehension of danger to the body continues.