Section 3(1)(b) in Uttar Pradesh Control Of Goondas Act, 1970

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State of Uttar Pradesh - Subsection

Section 3(1)(b) in Uttar Pradesh Control Of Goondas Act, 1970

(b)

(i)that his movements or acts in the district or any part thereof are causing, or are calculated to cause alarm, danger or harm to persons or property; or

(ii)that there are reasonable grounds for believing that he is engaged or about to engage, in the district or any part thereof, in the commission of an offence referred to in sub-clauses (i) to (iii) of clause (b) of Section 2, or in the abetment of any such offence; and

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State of Uttar Pradesh - Subsection

Section 3(1)(b) in Uttar Pradesh Control Of Goondas Act, 1970