Section 3(1)(b) in The Andhra Pradesh Prevention Of Anti-Social And Hazardous Activities Act, 1980

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State of Andhra Pradesh - Subsection

Section 3(1)(b) in The Andhra Pradesh Prevention Of Anti-Social And Hazardous Activities Act, 1980

(b)

(i)that his movements or acts in the district or any part thereof are causing or are calculated to cause alarm, danger or harm to persons or property; or

(ii)that there are reasonable grounds for believing that he is engaged or about to engage in the district or any part thereof, in the commission or abetment, of any offence or act specified in subclauses (i) to (v) of clause (e) of section 2; and

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State of Andhra Pradesh - Subsection

Section 3(1)(b) in The Andhra Pradesh Prevention Of Anti-Social And Hazardous Activities Act, 1980