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  • Indian Laws Ipc
  • Being member of unlawful assembly Section-142

Indian Penal Code, 1860

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Chapter VIII Of Offences Against The Public Tranquillity
142 Being member of unlawful assembly
Description Whoever, being aware of facts which render any assembly an unlawful assembly, intentionally joins that assembly, or continues in it, is said to be a member of an unlawful assembly.










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