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[Cites 0, Cited by 0] [Section 16C] [Entire Act]

Union of India - Subsection

Section 16C(2) in The Petroleum And Minerals Pipelines (Acquisition Of Right Of User In Land) Act, 1962

(2)The limitations on granting of bail specified in sub-section (1) are in addition to the limitations under the Code of Criminal Procedure, 1973 (2 of 1974) or any other law for the time being in force on granting of bail.