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[Cites 0, Cited by 1] [Section 3(1)] [Section 3] [Entire Act]

State of Jharkhand - Subsection

Section 3(1)(b) in Jharkhand Control of Crimes Act, 2002

(b)
(i)that his movements or acts in the district or any part thereof are causing or calculated to cause alarm, danger or harm to persons or property; or
(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 of any offence punishable under Chapter XVI or Chapter XVII of the Indian Penal Code, or under the Suppression of Immoral Traffic in Women and Girls Act, 1956, or abetment of such offence;