Section 505(3)(Exception) in The Indian Penal Code, 1860

[Cites 0, Cited by 0] [Section 505(3)] [Section 505] [Entire Act]

Union of India - Subsection

Section 505(3)(Exception) in The Indian Penal Code, 1860

(Exception)— It does not amount to an offence, within the meaning of this section when the person making, publishing or circulating any such statement, rumour or report, has reasonable grounds for believing that such statement, rumour or report is true and makes, publishes or circulates it in good faith and without any such intent as aforesaid.

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Union of India - Subsection

Section 505(3)(Exception) in The Indian Penal Code, 1860