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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Uttar Pradesh - Subsection

Section 6(d) in The Uttar Pradesh Pradeshik Armed Constabulary Act, 1948

(d)directly or indirectly holds correspondence with or assists or relieves any person in arms against or hostile to the Union or omits to disclose immediately to his commanding or other superior officer any such correspondence to his knowledge; or