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[Cites 0, Cited by 0] [Section 445] [Entire Act]

Union of India - Subsection

Section 445(Sixthly) in The Indian Penal Code, 1860

(Sixthly)— If he enters or quits by any passage which he knows to have been fastened against such entrance or departure, and to have been unfastened by himself or by an abettor of the house-trespass.