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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(iii) in The Maharashtra Administrative Tribunal (Contempt Of Courts) Rules, 1996

(iii)The report of action taken by the Superintendent of Central Prison or Superintendent of District Prison to whom the warrants under sub-rule (i) might have been addressed shall be filed in the records of the case.