| Sections | Particulars |
|---|---|
| Chapter XVI | Of Offences Affecting The Human Body |
| 304A | Causing death by negligence |
| Description | Whoever causes the death of any person by doing any rash or negligent act not amounting to culpable homicide, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.] |
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