Section 12 in Criminal Law (Chhattisgarh Amendment) Act, 2013
12. Amendment of Section 327.
- In sub-section (2) of the Section 327 of the Code, for the words, figures and letters "or an offence under Section 376, Section 376A, Section 376B, Section 376C, Section 376D or Section 376E of the Indian Penal Code", the words, figures, letters and punctuations "sexual harassment, outraging modesty of women or an offence under Section 354, Section 354A, Section 354B, Section 354C, Section 354D, Section 354E, Section 376, Section 376A, Section 376B, Section 376C, Section 376D, Section 376E, Section 376F, Section 509, Section 509A or Section 509B of the Indian Penal Code" shall be substituted.
