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[Cites 0, Cited by 3] [Section 40(1)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(1)(b) in The Code of Criminal Procedure, 1973

(b)the resort to any place within, or the passage through, such village of any person whom he knows, or reasonably suspects, to be a thug, robber, escaped convict or proclaimed offender;