Report No. 42

83. Substitution of new section for section 184.-

For section 184 of the Code, the following section shall be substituted, namely.-

"184. Obstructing sale of property offered for sale by authority of public servant.- Whoever, voluntarily obstructs any sale of property offered for sale by the lawful authority of any public servant as such, shall be punished with fine which may extend to one thousand rupees."

84. Amendment of section 185.-

In section 185 of the Code, for the words "imprisonment of either description for a term which may extend to one month, or with fine which may extend to two hundred rupees, or with both", the words "fine which may extend to one thousand rupees" shall be substituted.

85. Amendment of section 186.-

In section 186 of the Code, for the words "three months, or with fine which may extend to five hundred rupees", the words "six months, or with fine" shall be substituted.

86. Amendment of section 187.- In section 187 of the Code.-

(a) for the words "simple imprisonment for a term which may extend to one month, or with fine which may extend to two hundred rupees, or with both", the words "fine which may extend to one thousand rupees" shall be substituted; and

(b) the words "which may extend to five hundred rupees" shall be omitted.

87. Amendment of section 188.- In section 188 of the Code.-

(a) the words "which may extend to one thousand rupees" shall be omitted;

(b) in the Explanation, the second sentence shall be omitted; and

(c) the illustration shall be omitted.

88. Amendment of section 193.-

In section 193 of the Code, for Explanation 2, the following Explanation shall be substituted, namely.-

"Explanation 2.- For the purposes of this section, it is immaterial whether the fabricated evidence is or is not legally admissible in the proceeding in which it is intended to be used."

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