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[Cites 0, Cited by 0] [Section 139(2)] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(2)(m) in The National Security Guard Act, 1986

(m)the form of the warrant which shall be forwarded to the officer in charge of the prison in which a person under sentence of imprisonment is to be conferred under sub-section (2) of section 117;