Section 33(2)(a) in The Central Industrial Security Force Rules, 2001

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2)(a) in The Central Industrial Security Force Rules, 2001

(a)with effect from the date of his detention, if he is detained in custody, whether on a criminal charge or otherwise, for a period exceeding [forty-eight] hours;

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Union of India - Subsection

Section 33(2)(a) in The Central Industrial Security Force Rules, 2001