Income Tax Department

Ministry of Finance, Government of India

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Section 395

Punishment for dacoity

Section

Section Number

395

Chapter

Act

Indian Penal Code, 1860

Year

Punishment for dacoity

Punishment for dacoity

Punishment for dacoity.

395. Whoever commits dacoity shall be punished with imprisonment for life, or with rigorous imprisonment for a term which may extend to ten years, and shall also be liable to fine.

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