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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of West Bengal - Subsection

Section 18(1)(e) in The Bengal Suppression Of Terrorist Outrages Act, 1932

(e)to provide for the custody pending production before a Court of prisoners taken in circumstances in which the provisions of the Code cannot be followed without undue inconvenience;