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[Cites 0, Cited by 0] [Section 298(2)] [Section 298] [Entire Act]

State of Madhya Pradesh - Subsection

Section 298(2)(b) in Criminal Courts - Rules and Orders

(b)the offence of which he is convicted is one anguring great depravity (that is, a general corruption of morals apart from the specific criminality of the particular act); or