Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 225A] [Entire Act] Union of India - Subsection Section 225A(b) in The Indian Penal Code, 1860 (b)if he does so negligently, with simple imprisonment for a term which may extend to two years, or with fine, or with both.
