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

NCT Delhi - Subsection

Section 22(1)(a) in The Maharashtra Control Of Organised Crime Act, 1999 [Delhi Extension]

(a)that unlawful arms and other material including documents or papers were recovered from the possession of the accused and there is reason to believe that such unlawful arms and other material including documents or papers were used in the commission of such offence; or