Indian Penal Code, 1860

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Sections	Particulars
Chapter IV	General Exceptions
102	Commencement and continuance of the right of private defense of the body
Description	The right of private defense of the body commences as soon as a reasonable apprehension of danger to the body arises from an attempt or threat to commit the offence though the offence may not have been committed; and it continues as long as such apprehension of danger to the body continues.