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[Cites 0, Cited by 0] [Section 16C(1)] [Section 16C] [Entire Act]

Union of India - Subsection

Section 16C(1)(b) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962

(b)Where the Public Prosecutor opposes the application, the court is satisfied that there are reasonable grounds for believing that he is not guilty of such offence and that he is not likely to commit any offence while on bail.