Section 24 in The Bengal Criminal Law Amendment Act, 1925
24.
, 25. -Repealed by Bengal Act 3 of 1930.The First Schedule.(See sections 3 and 6.)[( 1) Any of the following offences, if in the opinion of the] [The First Schedule numbered as paragraph (1) of the First Schedule and to this Schedule as so numbered, paragraph (2) was added by Bengal Act 21 of 1932.][appropriate Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] there are reasonable grounds for believing that such offence has been committed by a member or a person controlled or instigated by a member, of any association of which the objects or methods include the commission of any of such offences, namely :-(a)any offence punishable under any of the following sections of the Indian Penal Code, namely, sections [121,121A, 122,123,148,216] [Figures and letter substituted by Bengal Act 11 of 1932.], 302, 304, 326, 327, 329, 332, 333, 385, 386, 387, 392, 394, 395, 396, 397, 398, 399, 400, 401, 402, 431, 435, 436, 437, 438, 440, 454, 455, 457, 458, 459, 460, and 506;(b)any offence under the Explosive Substances Act, 1908;(c)any offence under the Indian Arms Act, 1878;(d)any attempt or conspiracy to commit, or any abetment of any of the above offences.(2)[ Any offence under the Indian Arms Act, 1878, or any attempt or conspiracy to commit, or any abetment of, such offence, if, in the opinion of the] [The First Schedule numbered as paragraph (1) of the First Schedule and to this Schedule as so numbered, paragraph (2) was added by Bengal Act 21 of 1932.][appropriate Government] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.], there are reasonable grounds for believing that such offence, or such attempt, conspiracy or abetment, has been committed for the purpose of making, or assisting any person to make, unlawful gain by trafficking in arms or ammunition without a license under the said Act.The Second Schedule. - Repealed by Bengal Act 3 of 1930.
