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[Cites 0, Cited by 0] [Section 445] [Entire Act]

Union of India - Subsection

Section 445(Secondly) in The Indian Penal Code, 1860

(Secondly)— If he enters or quits through any passage not intended by any person, other than himself or an abettor of the offence, for human entrance; or through any passage to which he has obtained access by scaling or climbing over any wall or building.