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Report No. 42 131. Amendment of section 329.- In section 329 of the Code, the words "imprisonment for life or" shall be omitted. 132. Amendment of sections 332 and 333.- In each of the sections 332 and 333 of the Code, the words 'lawful' shall be omitted. 133. Amendment of section 334.- In section 334 of the Code, for the words "with imprisonment of either description for a term which may extend to one month or with fine which may extend to five hundred rupees or with both", the words "with fine which may extend to one thousand rupees" shall be substituted. 134. Amendment of section 335.- In section 335 of the Code.- (a) for the words "four years" the words "three years" shall be substituted. (b) the words "which may extend to two thousand rupees" shall be omitted. 135. Amendment of section 336.- In section 336 of the Code.- (a) for the words "three months", the words "six months" shall be substituted; (b) for the words "two hundred and fifty rupees" the words "five hundred rupees" shall be substituted.    |
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