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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(3) in Bihar Protection of Interests of Depositors (in Financial Establishments) Act, 2002

(3)The Designated Court will exercise the power of remand with regard to person forwarded to it as provided under Sections 167 and 309 of the Code of Criminal Procedure, 1973.