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[Cites 0, Cited by 41] [Section 21(4)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(4)(b) in The Maharashtra Control Of Organised Crime Act, 1999.

(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.