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 2] [Section 100] [Entire Act] Union of India - Subsection Section 100(Secondly) in The Indian Penal Code, 1860 (Secondly)— Such an assault as may reasonably cause the apprehension that grievous hurt will otherwise be the consequence of such assault;
