Section 460 in Rajasthan Habitual Offenders Act, 1953
460. All person jointly concerned in lurking house trespass or house-breaking by night punishable where death or grievous hurt caused by one of them.
[Part II] [Inserted by Act 30 of 1958 (Published in Rajasthan Gazette Extraordinary Part 4 A dated 26 7-1958)]Offences under the Suppression of [Immoral Traffic in Women and Girls Act, 1956] [Now see the Immoral traffic (Prevention) Act, 1956.]
