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[Cites 0, Cited by 0] [Section 49(3)] [Section 49] [Entire Act]

State of Rajasthan - Subsection

Section 49(3)(b) in Rajasthan Excise Act, 1950

(b)where the Public Prosecutor opposes the application, the court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence and that he is not likely to commit any such offence while on bail.