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[Cites 0, Cited by 0] [Section 103] [Entire Act]

Union of India - Subsection

Section 103(2) in The Indo-Tibetan Border Police Force Act, 1992

(2)The Judge Attorney-General may then, if he thinks necessary, issue a commission to any Metropolitan Magistrate or Judicial Magistrate of the first class, within the local limits of whose jurisdiction such witness resides, to take the evidence of such witness.