Section 19 in Maharashtra Protection of People from Social Boycott (Prevention, Prohibition and Redressal) Act, 2016
19. Framing charges under Indian Penal Code.
- While framing charges for the offences under this Act, the Magistrate may also frame charges under sections 34, 120-A, 120-B, 149, 153- A, 383 to 389 and 511 of the Indian Penal Code, or any other provision of that Code, if the fact discloses the commission of an offence under those provisions.
