Section 22(1)(b) in The Maharashtra Control Of Organised Crime Act, 1999.

[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(1)(b) in The Maharashtra Control Of Organised Crime Act, 1999.

(b)that by the evidence of an expert, the finger prints of the accused were found at the site of the offence or on anything including unlawful arms and other material including documents or papers and vehicle used in connection with the commission of such offence,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Maharashtra - Subsection

Section 22(1)(b) in The Maharashtra Control Of Organised Crime Act, 1999.