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

State of Madhya Pradesh - Subsection

Section 10(1)(ii) in Madhya Pradesh Audhyogik Suraksha Bal Adhiniyam, 2015

(ii)who has been concerned in, or against whom a reasonable suspicion exists of his having been concerned in commission of a cognizable offence 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 existing in the place of deployment;