Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1746] [Entire Act] Union of India - Section Section 319 in The Indian Penal Code, 1860 319. Hurt.— Whoever causes bodily pain, disease or infirmity to any person is said to cause hurt.
