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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(2)(e) in The Delhi Police Act, 1978

(e)has committed, or is reasonably suspected to have committed an offence punishable under section 101 section 102 or clause (c) of sub-section (2) of section 113;