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The Bharatiya Nyaya Sanhita, 2023 40. Commencement and continuance of right of private defence of body. The right of private defence of the body commences as soon as a reasonable apprehension of danger to the body arises from an attempt or threat to commit the offence though the offence may not have been committed; and it continues as long as such apprehension of danger to the body continues.    |
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