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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Assam - Subsection

Section 34(2)(b) in The Assam Criminal Law (Amendment) Act, 1934

(b)is of opinion that the person alleged to have committed the offence-
(i)intended that the newspaper, book or document, should or knew that it could be used for the purpose of disseminating any doctrine tending to further or encourage the terrorist movement; or
(ii)is a person to whom the provisions of sub-section (1) of Section 16 of the Assam Criminal Law (Amendment) Act, 1934 are applicable.