Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 268(2)] [Section 268] [Entire Act] Union of India - Subsection Section 268(2)(b) in The Code of Criminal Procedure, 1973 (b)the likelihood of the disturbance of public order if the person or class of persons is allowed to be removed from the prison;