Section 313 — Punishment for belonging to gang of robbers, etc.

Bharatiya Nyaya Sanhita, 2023
Whoever belongs to any gang of persons associated in habitually committing theft or robbery, and not being a gang of dacoits, shall be punished with rigorous imprisonment for a term which may extend to seven years, and shall also be liable to fine.

Official Hindi (PDF) ↗

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