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[Cites 0, Cited by 2] [Section 117] [Entire Act]

Union of India - Subsection

Section 117(2) in The Coast Guard Act, 1978

(2)Where any person aggrieved has made an application under sub-section (1), the Chief Law Officer may, if the circumstances of the case so require, give him an opportunity of being heard either in person or through a legal practitioner or an officer of the Coast Guard.