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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Jharkhand - Subsection

Section 7(1)(a) in Jharkhand Control of Crimes Act, 2002

(a)securing the attendance of any person against whom an order is proposed to be made under Section 3, or has been made and its operation has been stayed under Section 6; or