Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] Union of India - Subsection Section 2(iii) in The Criminal Court And Border Security Force Courts (Adjustment Of Jurisdiction) Rules, 1969 (iii)"competent authority "means the Director-General, Inspector-General, or a Deputy Inspector-General of the Border Security Force;
