Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 445] [Entire Act] Union of India - Subsection Section 445(Fifthly) in The Indian Penal Code, 1860 (Fifthly)— If he effects his entrance or departure by using criminal force or committing an assault or by threatening any person with assault.
