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[Cites 0, Cited by 0] [Section 4A(2)] [Section 4A] [Entire Act]

State of Tamilnadu - Subsection

Section 4A(2)(i) in The Tamil Nadu Prohibition Of Harassment Of Women Act, 1998

(i)is done with the intention of causing death or of causing such bodily injury as is likely to cause death, shall be punished with imprisonment of either description for a term which may extend to imprisonment for life and with fine which shall not be less than fifty thousand rupees;