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[Cites 0, Cited by 0] [Section 17A] [Entire Act]

Union of India - Subsection

Section 17A(3) in Indian Criminal Law Amendment Act, 1908

(3)A notified place whereof possession is taken under sub-section (2) shall be deemed to remain in the possession of Government so long as the notification under sub-section (1) in respect thereof remains in force.