Section 7(1)(a) in The Criminal Law Amendment Act, 1932

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Union of India - Subsection

Section 7(1)(a) in The Criminal Law Amendment Act, 1932

(a)with intent to cause any person to abstain from doing or to do any act which such person has a right to do or to abstain from doing, obstructs or uses violence to or intimidates such person or any member of his family or person in his employ, or loiters at or near a place where such person or member or employed person resides or works or carries on business or happens to be, or persistently follows him from place to place, or interferes with any property owned or used by him or deprives him of or hinders him in the use thereof, or

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Union of India - Subsection

Section 7(1)(a) in The Criminal Law Amendment Act, 1932