Section 139(1)(i) in The Border Security Force Act, 1968

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Union of India - Subsection

Section 139(1)(i) in The Border Security Force Act, 1968

(i)for the purpose of prevention of any offence punishable under the Passport (Entry into India) Act, 1920 (34 of 1920), the Registration of Foreigners Act, 1939 (16 of 1939) the Central Excises and Salt Act, 1944 (1 of 1944), the Foreigners Act, 1946 (31 of 1946), the Foreign Exchange Regulation Act, 1947 (7 of 1947), the Customs Act, 1962 (52 of 1962), or the Passports Act, 1967 (15 of 1967), or of any cognizable offence punishable under any other Central Act; or punishable under any other Central Act; or

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Union of India - Subsection

Section 139(1)(i) in The Border Security Force Act, 1968