Income Tax Department

Ministry of Finance, Government of India

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Section 342

Punishment for wrongful confinement

Section

Section Number

342

Chapter

Act

Indian Penal Code, 1860

Year

Punishment for wrongful confinement

Punishment for wrongful confinement

Punishment for wrongful confinement.

342. Whoever wrongfully confines any person, shall be punished with imprisonment of either description for a term which may extend to one year, or with fine which may extend to one thousand rupees, or with both.

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