Indian Penal Code, 1860
147. Punishment for rioting
Whoever is guilty of rioting, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.
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Indian Penal Code, 1860 147. Punishment for rioting Whoever is guilty of rioting, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both. |
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