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[Cites 0, Cited by 0] [Section 119(2)] [Section 119] [Entire Act]

Union of India - Subsection

Section 119(2)(b) in Sashastra Seema Bal Act, 2007

(b)whether the tender was or was not accepted by the person to whom it was made, and shall, on application made by accused, furnish him with a copy of such record free of cost.