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[Cites 0, Cited by 0] [Section 260(1)] [Section 260] [Entire Act]

Union of India - Subsection

Section 260(1)(vi) in The Code of Criminal Procedure, 1973

(vi)insult with intent to provoke a breach of the peace, under Section 504, and [[criminal intimidation punishable with imprisonment for a term with may extend to two years, or with fine, or both] [ Substituted by Act 25 of 2005, Section 23, for "criminal intimidation" (w.e.f. 23-6-2006).] under Section 506 of the Indian Penal Code (45 of 1860);