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Section 354 in The Indian Penal Code, 1860 [I.P.C.]

Citedby 1277 docs - [View All]

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Central Government Act
354. Assault or criminal force to woman with intent to outrage her modesty.-- Whoever assaults or uses criminal force to any woman, intending to outrage or knowing it to be likely that he will there by outrage her modesty, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.