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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(1)(b) in THE UTTAR PRADESH SPECIAL SECURITY FORCE ACT, 2020

(b)any person who has been concerned in, or against whom a reasonable suspicion exists of his having been concerned in, or who is found taking precautions to conceal his presence under circumstances which afford reason to believe that he is taking such precautions with a view to committing a cognizable offence which relates to property belonging to, or in the premises of, any establishments referred to in clause (b) of section 8, or relates to other installations, or to property in the premises of the other installations under his charge;