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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(a) in The M.P. Recognised Examinations Act, 1937

(a)"criminal intimidation" shall have the meaning assigned to it in Section 503 of Indian Penal Code, 1860 (No. 45 of 1860) and the expression "Criminally intimidate" shall be construed accordingly;