Section 10 in The Rajasthan Prevention Of Witch-Hunting Act, 2015
10. Application of certain provisions of the Indian Penal Code
Subject to the other provisions of this Act, the provisions of section 34, Chapter III, Chapter IV, Chapter V, Chapter VA, section 149 and Chapter XXIII of the Indian Penal Code, 1860 (Central Act No. 45 of 1860), shall, so far as may be, apply for the purposes of this Act as they apply for the purposes of the said Code.
