Income Tax Department

Ministry of Finance, Government of India

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Section 448

Punishment for house-trespass

Section

Section Number

448

Chapter

Act

Indian Penal Code, 1860

Year

Punishment for house-trespass

Punishment for house-trespass

Punishment for house-trespass.

448. Whoever commits house-trespass 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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