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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in The Rajasthan Dacoity Affected Areas Act, 1986

(2)A Certificate issued by the Superintendent of Police to the effect that the person mentioned therein is a person who is engaged in assisting the police for the purposes specified in subsection (1) shall be conclusive proof of the facts stated therein.