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The Bharatiya Nyaya Sanhita, 2023 296. Obscene acts and songs. Whoever, to the annoyance of others,- (a) does any obscene act in any public place; or (b) sings, recites or utters any obscene song, ballad or words, in or near any public place, shall be punished with imprisonment of either description for a term which may extend to three months, or with fine which may extend to one thousand rupees, or with both.    |
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