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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(3) in The Oudh Laws Act, 1876

(3)of all attempts and preparations to commit, and abetments of, any of the said offences:
(b)he shall keep the police informed of all disputes which are likely to lead to any riot or serious affray:
(c)he shall arrest all proclaimed offenders, and all persons whom he may find in the act of committing any offence specified in paragraph (a), clause (2), of this section: