Section 3(2)(c) in Bombay Judicial Proceedings (Regulation of Reports) Act, 1955

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Bombay Presidency - Subsection

Section 3(2)(c) in Bombay Judicial Proceedings (Regulation of Reports) Act, 1955

(c)in respect of any judicial proceedings in connection with an offence under section 354, 366, 366A, 366B, 376, 377 or 498 of the Indian Penal Code, any particulars other than the following, that is to say:-

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Bombay Presidency - Subsection

Section 3(2)(c) in Bombay Judicial Proceedings (Regulation of Reports) Act, 1955