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[Cites 0, Cited by 0] [Section 5C(1)] [Section 5C] [Entire Act]

Union of India - Subsection

Section 5C(1)(d) in The Suppression of Unlawful Acts against Safety of Civil Aviation Act, 1982

(d)a Designated Court may, upon a perusal of a complaint made by an officer of the Central Government or the State Government, as the case may be, authorised in this behalf, take cognizance of that offence without the accused being committed to it for trial.