Income Tax Department

Ministry of Finance, Government of India

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Section 313

Causing miscarriage without woman's consent

Section

Section Number

313

Chapter

Act

Indian Penal Code, 1860

Year

Causing miscarriage without woman's consent

Causing miscarriage without woman's consent

Causing miscarriage without woman's consent.

313. Whoever commits the offence defined in the last preceding section without the consent of the woman, whether the woman is quick with child or not, shall be punished with imprisonment for life, or with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.

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