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[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

State of Manipur - Subsection

Section 87(1)(b) in The Manipur Highways Act, 1979

(b)any person concerned in an offence under Part V of this Act or reasonably suspected to have been so concerned, if the police officer or other authority has reason to believe that he will abscond or otherwise avoid the service of summons.