Indian Penal Code, 1860

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Sections	Particulars
Chapter II	General Explanations
52A	Harbor
Description	Except in section 157, and in section 130 in the case in which the harbor is given by the wife or husband of the person harbored, the word "harbor" includes the supplying a person with shelter, food, drink, money, clothes, arms, ammunition or means or conveyance, or the assisting a person by any means, whether of the same kind as those enumerated in this section or not, to evade apprehension.]