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Indian Penal Code, 1860 38 [52A. "Harbor" Except in section 157, and in section 130 in the case in which the harbor is given by the wife or husband of the person harbored, the word "harbor" includes the supplying a person with shelter, food, drink, money, clothes, arms, ammunition or means or conveyance, or the assisting a person by any means, whether of the same kind as those enumerated in this section or not, to evade apprehension.]    |
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