Indian Penal Code, 1860

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Sections	Particulars
Chapter XXI	Of Defamation
501	Printing or engraving matter known to be defamatory
Description	Whoever prints or engraves any matter, knowing or having good reason to believe that such matter is defamatory of any person, shall be punished with simple imprisonment for a term which may extend to two years, or with fine, or with both.