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The Bharatiya Nyaya Sanhita, 2023 76. Assault or use of criminal force to woman with intent to disrobe. Whoever assaults or uses criminal force to any woman or abets such act with the intention of disrobing or compelling her to be naked, shall be punished with imprisonment of either description for a term which shall not be less than three years but which may extend to seven years, and shall also be liable to fine.    |
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