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[Cites 0, Cited by 0] [Section 103] [Entire Act]

Union of India - Subsection

Section 103(Fourthly) in The Indian Penal Code, 1860

(Fourthly)— Theft, mischief, or house-trespass, under such circum­stances as may reasonably cause apprehension that death or griev­ous hurt will be the consequence, if such right of private de­fence is not exercised.