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[Cites 0, Cited by 1] [Section 21(2)] [Section 21] [Entire Act]

State of Maharashtra - Subsection

Section 21(2)(a) in The Maharashtra Control Of Organised Crime Act, 1999.

(a)the references to " fifteen days ", and " sixty days ", wherever they occur, shall be construed as references to " thirty days " and " ninety days", respectively;