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[Cites 0, Cited by 0] [Section 445] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 445(h) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(h)Z, the doorkeeper of Y, is standing in Y's doorway. A commits house-trespass by entering the house, having deterred Z from opposing him by threatening to beat him. This is house-breaking.