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

Union of India - Subsection

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

(c)the Designated Court may exercise, in relation to the person forwarded to it under clause (b), the same power which a Magistrate having jurisdiction to try a case may exercise under section 167 of the Code of Criminal Procedure, 1973 (2 of 1974) in relation to an accused person in such case who has been forwarded to him under that section;