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[Cites 0, Cited by 0] [Section 221(4)] [Section 221] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 221(4)(d) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(d)A is charged, under section 184 of the Ranbir Penal Code, with intentionally obstructing a sale of property offered for sale by the lawful authority or a public servant. The charge should be in those words.