Report No. 104
8.3. Definition of "act".-
There is another useful definition contained in the Indian Penal Code-definition of the expression "act"-which is worth aopting1. That expression is used in the Act under consideration but is not defined by the Act. In the Indian Penal Code, two sections are relevant as defining its scope.
Section 32 of the Indian Penal Code provides as under:-
"32. In every part of this Code except where a contrary intention appears from the context, words which refer to acts done extend also to illegal omissions."
Section 33 of the same Code provides as under:-
"33. The word 'act' denotes as well as a series of acts as a single act; the word 'omission' denotes as well as series of omissions as a single omission."
1. Sections 32-33, I.P.C.
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