Section 3(1)(ii) in The Rajasthan Control Of Goondas Act, 1975

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State of Rajasthan - Subsection

Section 3(1)(ii) in The Rajasthan Control Of Goondas Act, 1975

(ii)that there are reasonable grounds for believing that he is engaged or about to engage, in the district or any part thereof, in the commission or abetment of any offence or act specified in sub-clauses (i) to (viii) of clause (b) of section 2; and

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State of Rajasthan - Subsection

Section 3(1)(ii) in The Rajasthan Control Of Goondas Act, 1975