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[Cites 0, Cited by 0] [Section 180D(2)] [Section 180D] [Entire Act]

Union of India - Subsection

Section 180D(2)(a) in The Railways (Second Amendment) Act, 2003

(a)if the officer authorised is of the opinion that there is sufficient evidence or reasonable ground of suspicion against the accused person, he shall either admit him to bail to appear before a Magistrate having jurisdiction in the case, or forward him in custody to such Magistrate;