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[Cites 0, Cited by 0] [Section 121(1)] [Section 121] [Entire Act]

Union of India - Subsection

Section 121(1)(ii) in The Coast Guard Act, 1978

(ii)for the purpose of apprehending any person who has committed any offence referred to in clause (i), exercise or discharge such of the powers or duties under that Act or any other Central Act as may be specified in the said order, being the powers and duties which, in the opinion of the Central Government, an officer of the corresponding or lower rank is by that or such other Act empowered to exercise or discharge for the said purposes.