Section 15(1)(a) in The Prisoners Act, 1900

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Union of India - Subsection

Section 15(1)(a) in The Prisoners Act, 1900

(a)by any Court or tribunal acting, whether within or without the States under the general or special authority of the Central Government, or of any State Government, or of the Government of Burma, or by any Court or tribunal, which was before the commencement of the Constitution acting under the general or special authority of His Majesty, or of the Crown Representative; or

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Union of India - Subsection

Section 15(1)(a) in The Prisoners Act, 1900