Income Tax Department

Ministry of Finance, Government of India

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Section 334

Voluntarily causing hurt on provocation

Section

Section Number

334

Chapter

Act

Indian Penal Code, 1860

Year

Voluntarily causing hurt on provocation

Voluntarily causing hurt on provocation

Voluntarily causing hurt on provocation.

334. Whoever voluntarily causes hurt on grave and sudden provocation, if he neither intends nor knows himself to be likely to cause hurt to any person other than the person who gave the provocation, shall be punished with imprisonment of either description for a term which may extend to one month, or with fine which may extend to five hundred rupees, or with both.

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