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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

NCT Delhi - Subsection

Section 59(2)(e) in Delhi Police Act, 1978

(e)has committed, or is reasonably suspected to have committed an offence punishable under Section 101, Section 102 or clause (c) of sub-section (2) of Section 113;