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[Cites 0, Cited by 0] [Section 141(2)] [Section 141] [Entire Act]

Union of India - Subsection

Section 141(2)(k) in The Border Security Force Act, 1968

(k)any matter necessary for the purpose of carrying this Act into execution, as far as it relates to the investigation, arrest, custody, trial and punishment of offences triable or punishable under this Act;