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[Cites 0, Cited by 1] [Section 130] [Entire Act]

Union of India - Subsection

Section 130(3) in The Code of Criminal Procedure, 1973

(3)Every such officer of the armed forces shall obey such requisition in such manner as he thinks fit, but in so doing he shall use as little force, and do as little injury to person and property, as may be consistent with dispersing the assembly and arresting and detaining such persons.