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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(b) in The Rajasthan Dacoity Affected Areas Act, 1986

(b)the accused has wrongfully concealed or confined any person kidnapped or abducted from a dacoity-affected area, it shall be presumed, unless the contrary is proved, that the accused has concealed or confined such person knowing that such person has been so kidnapped or abducted.