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[Cites 0, Cited by 1] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in Abducted Persons (Recovery and Restoration) Act, 1949

(2)Any officer or authority to whom the custody of any abducted person has been delivered under the provisions of sub section (1) shall be entitled to receive and hold the person in custody and either restore such person to his or her relatives or convey such person out of India.