Indian Penal Code, 1860

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Sections	Particulars
Chapter XXII	Of Criminal Intimidation, Insult And Annoyance
504	Intentional insult with intent to provoke breach of the peace
Description	Whoever intentionally insults, and thereby gives provocation to any person, intending or knowing it to be likely that such provocation will cause him to break the public peace, or to commit any other. offence, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.