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 216A] [Entire Act] Union of India - Subsection Section 216A(Exception) in The Indian Penal Code, 1860 (Exception)— This provision does not extend to the case in which the harbour is by the husband or wife of the offender.
