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[Cites 0, Cited by 171] [Section 41(1)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(1)(d) in The Code of Criminal Procedure, 1973

(d)to prevent such person from making any inducement, threat or promise to any person acquainted with the facts of the case so as to dissuade him from disclosing such facts to the Court or to the police officer;or