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

Bengal Presidency - Subsection

Section 2(1)(i) in The Bengal Criminal Law Amendment Act, 1930

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