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[Cites 0, Cited by 0] [Section 115] [Entire Act]

Union of India - Subsection

Section 115(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)Where the Court has made an order for attachment or forfeiture of any property under sub-section (1), and such property is suspected to be in a contracting State, the Court may issue a letter of request to a Court or an authority in the contracting State for execution of such order.