Indian Penal Code, 1860

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Sections	Particulars
Chapter XVI	Of Offences Affecting The Human Body
376 B	Intercourse by public servant with woman in his custody
Description	Whoever, being a public servant, takes advantage of his official position and induces or seduces, any woman, who is in his custody as such public servant or in the custody of a public servant subordinate to him, to have sexual intercourse with him, such sexual intercourse not amounting to the offence of rape, shall be punished with imprisonment of either description for a term which may extend to five years and shall also be liable to fine.]