Indian Penal Code, 1860

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Sections	Particulars
Chapter VI	Of Offences Against The State
124	Assaulting President, Governor, etc., with intent to compel or restrain the exercise of any lawful power
Description	Whoever, with the intention of including or compelling the 63[President] of India, or the 64[Governor 65[*]] of any 66[State], 67[] 68[] 69[] to exercise or refrain from exercising in any manner any of the lawful powers of such 70[President] or 64[Governor 65[]] assault or wrongfully restrains, or attempts wrongfully to restrain, or overawes, by means of criminal force or the show of criminal force, or attempts so to overawe, such 70[President or 64[Governor 65[*]] shall be punished with imprisonment of either description for a term which may extend to seven years, and shall also be liable to fine.