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[Cites 0, Cited by 0] [Section 211(7)] [Section 211] [Entire Act]

Union of India - Subsection

Section 211(7)(d) in The Code of Criminal Procedure, 1973

(d)A is charged under section 184 of the Indian Penal Code (45 of 1860) with intentionally obstructing a sale of property offered for sale by the lawful authority of a public servant. The charge should be in those words.