Section 10(1)(iii) in Haryana State Industrial Security Force Act, 2003

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State of Haryana - Subsection

Section 10(1)(iii) in Haryana State Industrial Security Force Act, 2003

(iii)any person who commits or attempts to commit a cognizable offence which involves or which is likely to involve danger, to the life of any person engaged in carrying on any work relating to any establishment, institution, autonomous body, undertaking, or installations referred to in clause (ii) of this sub-section.

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State of Haryana - Subsection

Section 10(1)(iii) in Haryana State Industrial Security Force Act, 2003