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 2] [Entire Act] State of Tamilnadu - Subsection Section 2(ii) in The Indian Penal Code and the Code of Criminal Procedure (Tamil Nadu Amendment) Act, 1982 (ii)in the proviso, after the words "and not more than two years", shall be omitted.
