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 36] [Entire Act] Union of India - Section Section 3 in The Criminal Law Amendment Act, 1932 3. Tampering with public servants .[Repealed by the Criminal Law Amendment Act, 1935, section 2.]
