Indian Penal Code, 1860

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Sections	Particulars
Chapter XVII	Of Offences Against Property
385	Putting person in fear of injury in order to commit extortion
Description	Whoever, in order to the committing of extortion, puts any person in fear, or attempts to put any person in fear, of any injury, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.