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Report No. 42 45. Substitution of new section for section 124.- For section 124 of the Code, the following section shall be substituted, namely.- "124. Assaulting President etc. with intent to compel or restrain the exercise of any lawful power.- (1) Whoever, with the intention of inducing or compelling any office holder to whom this section applies, to exercise or restrain from exercising in any manner any of his lawful powers, assaults, or wrongfully restrains, or overawes by means of criminal force or the show of criminal force, such office holder, shall be punished with rigorous imprisonment for a term which may extend to seven years, and shall also be liable to fine. (2) The office-holders to whom this section applies are.- (i) the President of India; (ii) the Vice-President of India; (iii) the Chief Justice of India; (iv) the Speaker of the House of the People; (v) the Governor of any State; (vi) the Chief Justice of any High Court; (vii) the Speaker of the Legislative Assembly of any State; and (viii) the Chairman of the Legislative Council of any State."    |
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