Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 150] [Entire Act] State of West Bengal - Subsection Section 150(i) in Police Regulations, Calcutta, 1968 (i)persons who have at any time during the past three years, been convicted of dacoity, burglary, theft, robbery, drugging, counterfeiting, murder for gain or bad livelihood,
