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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Jharkhand - Subsection

Section 21(1)(c) in The Chota Nagpur Rural Police Act, 1914

(c)any person against whom a hue and cry has been raised of his having been concerned in any offence specified in the Schedule whether such offence has been or is being committed within or outside his village;