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[Cites 0, Cited by 1] [Section 475] [Entire Act]

Union of India - Subsection

Section 475(2) in The Code of Criminal Procedure, 1973

(2)Every Magistrate shall, on receiving a written application for that purpose by the Commanding Officer of any unit or body of soldiers, sailors or airmen stationed or employed at any such place, use his utmost endeavours to apprehend and secure any person accused of such offence.