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[Cites 0, Cited by 0] [Section 4O] [Entire Act]

Union of India - Subsection

Section 4O(2) in Imports and Exports (Control) Act, 1947

(2)Every authority making any adjudication or hearing any appeal or exercising any powers of revision under this Act shall be deemed to be a civil court for the purposes of Sections 345 and 346 of the Code of Criminal Procedure, 1973 (2 of 1974).