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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

NCT Delhi - Subsection

Section 59(2)(d) in Delhi Police Act, 1978

(d)has committed or is reasonably suspected to have committed, an offence punishable under Section 100 in relation to any dwelling house, private premises or any other land or ground attached thereto;