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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(i) in The Criminal Court And Border Security Force Courts (Adjustment Of Jurisdiction) Rules, 1969

(i)three weeks, in the case of a notice given to a commandant in command of a unit or detachment located in any of the following areas, that is to say -