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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947

(2)the High Court may call for the record of the proceedings of any case tried by a Special Judge and may in respect of such case exercise any of the powers conferred on a court of appeal by sections 423, 426, 427 and 428 of the Code; and