Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 17] [Entire Act] NCT Delhi - Subsection Section 17(3) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension] (3)Where it is proved that the accused has kidnapped or abducted any person, the Special Court shall presume that it was for ransom.
