Citation Codes Equivalent Citations citation codes Case Number Cri . Writ Petition No. 354 of 1999, Judges Mr. Justice Vishnu Sahai Mr. Justice T.K. Chandrashekhara Das Acts Sub-Section (1) of Section (3) of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers Drug Offenders and Dangerous Persons Act, 1981 (hereinafter referred as the said Act). provisions of the Maharashtra Prevention of Dangerous Activities of Slumlords, Bootleggers, Drug Offenders and Dangerous Persons Act, 1981. provisions of Gujarath Prevention of Anti Social Activities Act, 1985, 16/99, U/Sec. 324, 34 I.P.C. Subsequently, section 324 Section 326 and section 323 SECTION 25 ARMS ACT section 326 I.P.C. section 2(b-i) ARMS ACT 1959 See more information ... This judgment contains sensitive subject matter and is not displayed to guest users. Please sign into access the full judgment, citations, and related authorities. Log in Create free account