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[Cites 0, Cited by 0] [Section 509(1)] [Section 509] [Entire Act]

State of Punjab - Subsection

Section 509(1)(c) in Punjab Jail Manual, 1996

(c)have not been convicted of -
(i)offences involving elements of sedition, cruelty, moral degradation or personal greed;
(ii)serious or premeditated violence;
(iii)serious offences against property;
(iv)offences relating to TADA and the possession of explosives, firearms and other dangerous weapons with the object of committing an offence or enabling an offence to be committed;
(v)persons convicted under COFEPOSA and NDPS Acts.
(vi)abetment or incitement of offences falling within these sub- clauses.