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[Cites 0, Cited by 0] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(2) in The Coast Guard Act, 1978

(2)If any document in such custody is, in the opinion of any Chief Judicial Magistrate, Chief Metropolitan Magistrate, Court of Session or High Court, wanted for the purpose of any Coast Guard Court, such Magistrate or Court may require the postal or telegraph authorities, as the case may be, to deliver such document to such person as such Magistrate or Court may direct.