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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Maharashtra - Subsection

Section 57(2)(ii) in Maharashtra Police Act

(ii)in the case of a person convicted of an offence mentioned in clause (a) (excluding sub-clause (1) thereof), (b) and (c), an offence falling under the provisions of the Acts mentioned respectively in the said clauses.