Report No. 42
96. Amendment of section 214.- In section 214 of the Code.-
(a) the following Explanation shall be added before the Exception, namely,
"Explanation.-It is not necessary to the commission of an offence under this section that the other person should have done, or desisted from doing, what he undertook to do, or to desist from doing."
(b) for the Exception, the following shall be substituted, namely,
"Exception.-The provisions of this section do not extend to any case in which the offence may lawfully be compounded."
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