Indian Penal Code, 1860

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Sections	Particulars
Chapter XVII	Of Offences Against Property
402	Assembling for purpose of committing dacoity
Description	Whoever, at any time after the passing of this Act, shall be one of five or more persons assembled for the purpose of committing dacoity, shall be punished with rigorous imprisonment for a term which may extend to seven years, and shall also be liable to fine. Of Criminal Misappropriation of Property