Section 6(i) in The M.P. Rajya Suraksha Adhiniyam, 1990
(i)in the case of a person convicted of an offence mentioned in clause (a), tin offence falling under any of the Chapters or Sections of the Indian Penal Code, 1860 (45 of 1860), mentioned in that clause or an offence falling under the provisions of the Act mentioned in sub-clause (ii) of that clause; and
