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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Jharkhand - Subsection

Section 23(1)(i) in Jharkhand Control of Crimes Act, 2002

(i)Notwithstanding that the order has been made by an officer mentioned in sub-section (2) of Section 12, or by the State Government to which that officer is subordinate.