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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(c) in Rajasthan Dacoity Affected Areas Act, 1986

(c)'scheduled offence' in relation to a dacoity-affected area, means a offence specified in the schedule appended to this Act, including an offence forming part of, arising out of, or connected with the commission of, dacoity;