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Union of India - Section

Section 57 in The Border Security Force Act, 1968

57. Custody of offenders.-

(1)Any person subject to this Act who is charged with an offence may be taken into Force custody, under the order of any superior officer.
(2)Notwithstanding anything contained in sub-section (1), an officer may order into Force custody any other officer, though such other officer may be of a higher rank, engaged in a quarrel, affray or disorder.