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Indian Penal Code, 1860

102. Commencement and continuance of the right of private defense of the body

The right of private defense 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.



Indian Penal Code, 1860 Back




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