Indian Penal Code, 1860

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Sections	Particulars
Chapter X	Of Contempts Of The Lawful Authority Of Public Servants
180	Refusing to sign statement
Description	Whoever refuses to sign any statement made by him, when required to sign that statement by a public servant legally competent to require that he shall sign that statement, shall be punished with simple imprisonment for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.