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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(b) in Abducted Persons (Recovery and Restoration) Act, 1949

(b)"camp" means any place established, or deemed to be established, under section 3 for the reception and detetion of abducted persons.