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[Cites 0, Cited by 0] [Section 104] [Entire Act]

Union of India - Subsection

Section 104(ii) in The Delhi Police Act, 1978

(ii)the property, being an article of common wearing apparel or otherwise, is incapable of identification from the written or printed information given and has been in no way concealed after the receipt of such information, on conviction, be punished with fine which may extend to fifty rupees in respect of each such article of property so in his possession or offered to him.