Report No. 13
Section 15.- For section 15 of the principal Act, the following section shall be substituted, namely:-
"15. Coercion defined.
Coercion is the committing, or threatening to commit, any act, when the committing, or threatening to commit, such act is punishable by any law for the time being in force, or the unlawful detaining, or threatening to detain, any property, to the prejudice of any person whatever, with the intention of causing any person to enter into an agreement.
Explanation.-Where the coercion is employed in a place situated outside the territories to which this Act extends, it is immaterial whether the law is or is not in force in that place."