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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(6) in The Punjab Prevention of Anti-Social and Hazardous Activities Act, 1976

(6)For the purposes of this section the fact that a person is an habitual offender or is so desperate and dangerous as to render his being at large in a particular area hazardous or nuisance to the community may be proved by evidence of general repute or otherwise.