Section 18(2)(iv) in The Central Industrial Security Force Act, 1968

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Union of India - Subsection

Section 18(2)(iv) in The Central Industrial Security Force Act, 1968

(iv)when, for reasons to be recorded in writing, it is not practicable for the Commandant invested with the powers of a Magistrate to inquire into or try any offence, the offence may, if the prescribed authority within the limits of whose jurisdiction the offence has been committed so requires, be inquired into or tried by an ordinary Criminal Court having jurisdiction in the matter.]

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Union of India - Subsection

Section 18(2)(iv) in The Central Industrial Security Force Act, 1968