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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of West Bengal - Subsection

Section 15(c) in The West Bengal Security Act, 1950

(c)in circumstances such that a person whose property is stolen or criminally misappropriated is not, as a consequence of rioting or any other disturbance of the public peace, present or able to protect such property, is said to commit the offence of looting.