Indian Penal Code, 1860

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Sections	Particulars
Chapter VIII	Of Offences Against The Public Tranquillity
148	Rioting, armed with deadly weapon
Description	Whoever is guilty of rioting, being armed with a deadly weapon or with anything which, used as a weapon of offence, is likely to cause death, shall be punished with imprisonment of either description for a term which may extend to three years, or with fine, or with both.