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 0] [Section 216] [Entire Act] Union of India - Subsection Section 216(Exception) in The Indian Penal Code, 1860 (Exception)— This provision does not extend to the case in which the harbour or concealment is by the husband or wife of the person to be apprehended.
