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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(1)(i) in The Assam Criminal Law (Amendment) Act, 1934

(i)is a member of an association of which the objects and methods include the commission of any offence included in the Second Schedule or the doing of any act with a view to interfere by violence or threat of violence with the administration of justice; or