Section 119(2)(b) in The Indo-Tibetan Border Police Force Act, 1992

[Cites 0, Cited by 0] [Section 119(2)] [Section 119] [Entire Act]

Union of India - Subsection

Section 119(2)(b) in The Indo-Tibetan Border Police Force Act, 1992

(b)whether the tender was or was not accepted by the person to whom it was made, and shall, on application made by the accused, furnish him with a copy of such record free of cost.

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Union of India - Subsection

Section 119(2)(b) in The Indo-Tibetan Border Police Force Act, 1992