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Report No. 42 63. Amendment of section 166.- In section 166 of the Code, for the words "one year", the words "three years" shall be substituted. 64. Insertion of new section 166A.- After section 166 of the Code, the following section shall be inserted, namely.- "166A. Public servant acting with intent to cause injury to any person.-Whoever, being a public servant, wilfully conducts himself in the performance of his functions as such public servant, intending to cause or knowing it to be likely that he will by such conduct, cause injury to any person, shall be punished with imprisonment of either description for a term which may extend to one year, or with fine, or with both."    |
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