Section 22(2)(a) in The M.P. Chechak Tika Adhiniyam, 1968

[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

(a)Section 16 shall be deemed to have committed an offence punishable under Section 161 of the Indian Penal Code, 1860 (XLV of 1860);

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