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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in Criminal Procedure (Identification) Rules, 2022

(3)An authorised user, for matching the record of measurements of a person, shall forward the request to the Bureau through the device and the Bureau shall match the record and provide report to the authorised user through secure network as soon as possible.