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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(d) in The Rajasthan Dacoity Affected Areas Act, 1986

(d)"scheduled offender" in relation to a dacoity-affected area, means a person who committed or is a person accused of the commission of any scheduled offence.