Section 265A(1)(a) in The Criminal Law (Amendment) Act, 2005

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Union of India - Subsection

Section 265A(1)(a) in The Criminal Law (Amendment) Act, 2005

(a)the report has been forwarded by the officer in charge of the police station under section 173 alleging therein that an offence appears to have been committed by him other than an offence for which the punishment of death or of imprisonment for life or of imprisonment for a term exceeding seven years has been provided under the law for the time being in force; or

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Union of India - Subsection

Section 265A(1)(a) in The Criminal Law (Amendment) Act, 2005