Section 2(1)(c) in The Rajasthan Dacoity Affected Areas Act, 1986

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(c) in The Rajasthan Dacoity Affected Areas Act, 1986

(c)"scheduled offence" in. relation to a dacoity-affected area, means an offence specified in the schedule appended to this Act including an offence forming part of, arising out of, or connected with the commission of, dacoity

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 2(1)(c) in The Rajasthan Dacoity Affected Areas Act, 1986