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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(15) in RIICO Industrial Areas (Prevention of Unauthorised Development and Encroachment) Act, 1999

(15)Where any person is prosecuted of an offense under subsection (1) or sub-section (2), the burden of proving that he has not committed the offense shall be on him.