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] [Entire Act] NCT Delhi - Section Section 333 in Madras Restriction of Habitual Offenders Act, 1948 333. Voluntarily causing grievous hurt to deter public servant from his duty. 369. Kidnapping child under ten years with intent to steal from its person.
