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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(3) in The Border Security Force Rules, 1969

(3)A superior officer effecting arrest under sub-rule (2) shall as soon as possible, and in any case within twenty four hours of such arrest send a report to the Commandant of the battalion or unit of which the person arrested is a member and in case of the arrest of an officer of and above the rank of Commandant, to his immediate superior officer.