Indian Penal Code, 1860

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Sections	Particulars
Chapter XVI	Of Offences Affecting The Human Body
355	Assault or criminal force with intent to dishonor person, otherwise than on grave provocation
Description	Whoever assaults or uses criminal force to any person, intending thereby to dishonor that person, otherwise than on grave and sudden provocation given by that person, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.