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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(ggggg) in The Central Industrial Security Force (Amendment and Validation) Act, 1999

(ggggg)prescribing authority under sub-section (2B) of section 9, the period within which such authority may call for the records and the manner in which such authority may make inquiry;";