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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(i) in The U.P. Control Of Goondas Rules, 1970

(i)that the person concerned was acquitted of any offence punishable under all or any of the provisions mentioned in clause (b) of Section 2 merely on technical grounds or on benefit of doubt being given to him;