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[Cites 0, Cited by 0] [Section 383] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 383(c) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(c)A threatens to send club-men to plough up Z's field unless Z will sign and deliver to B a bond binding Z under a penalty to deliver certain produce to B, and thereby induces Z to sign and deliver the bond. A has committed extortion.