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[Cites 0, Cited by 87] [Section 19(4)] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(4)(b) in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986

(b)where the Public Prosecutor opposes the application, the Court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence and that he is not likely to commit any offence while on bail.