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 4] [Entire Act] Union of India - Subsection Section 4(5) in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947 (5)Where any person is prosecuted under clause (i) (b) or clause (ii) of subsection (3), the burden of proving that he had a justifiable excuse shall be on him.
