Report No. 152
3.7. Section 220.-
Section 220 of the Code provides punishment to a person (with legal authority to confine persons etc.) who corruptly or maliciously confines any person, knowing that in doing so he is acting contrary to law.
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Report No. 152 3.7. Section 220.- Section 220 of the Code provides punishment to a person (with legal authority to confine persons etc.) who corruptly or maliciously confines any person, knowing that in doing so he is acting contrary to law. |
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