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Section 160. Punishment for committing affray


Whoever commits an affray, shall be punished with imprisonment of either description for a term which may extend to one month, or with fine which may extend to one hundred rupees, or with both.

CLASSIFICATION OF OFFENCE

Punishment-Imprisonment for one month, or fine of 100 rupees, or both-Cognizable-Bailable-Triable by any Magistrate-Non-compoundable.

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