Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(a) in The Criminal Court And Border Security Force Courts (Adjustment Of Jurisdiction) Rules, 1969 (a)he is of opinion, for reasons to be recorded in writing that he should so proceed without being moved thereto by the competent authority; or
