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[Cites 0, Cited by 0] [Section 401] [Entire Act]

State of Madhya Pradesh - Subsection

Section 401(c) in Criminal Courts - Rules and Orders

(c)he has not been convicted of-
(i)an offence involving elements of cruelty, moral degradation or personal greed;
(ii)serious or pre-meditated violence;
(iii)a serious offence against property;
(iv)an offence relating to the possession of explosives, fire-arms or other dangerous weapons, with the object of committing an offence, or of enabling an offence to be committed;
(v)abetment or incitement of offences falling within the above sub-clauses.