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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

NCT Delhi - Subsection

Section 22(1)(b) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]

(b)that by the evidence of an expert, the finger prints of the accused were found at the site of the offence or on anything including unlawful arms and other material including documents or papers and vehicle used in connection with the commission of such offence, the Special Court shall presume, unless the contrary is proved, that the accused had committed such offence.