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[Cites 0, Cited by 0] [Section 4A(2)] [Section 4A] [Entire Act]

State of Tamilnadu - Subsection

Section 4A(2)(ii) in The Tamil Nadu Prohibition Of Harassment Of Women Act, 1998

(ii)is done with knowledge that it is likely to cause death but without any intention to cause death or such bodily injury as is likely to cause death, shall be punished with imprisonment of either description for a term which may extend to ten years and with fine which shall not be less than fifty thousand rupees;