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The Bharatiya Nyaya Sanhita, 2023 90. Death caused by act done with intent to cause miscarriage. (1) Whoever, with intent to cause the miscarriage of a woman with child, does any act which causes the death of such woman, shall be punished with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine. (2) Where the act referred to in sub-section (1) is done without the consent of the woman, shall be punishable either with imprisonment for life, or with the punishment specified in said sub-section. Explanation.-It is not essential to this offence that the offender should know that the act is likely to cause death.    |
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