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[Cites 0, Cited by 0] [Section 70] [Entire Act]

Union of India - Subsection

Section 70(2) in The Indo-Tibetan Border Police Force Act, 1992

(2)The case of every person being detained in custody beyond a period of forty-eight hours and the reasons therefore, shall be reported by the commanding officer to the next higher officer or such other officer to whom an application may be made to convene a Force Court for the trial of the person charged.