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

Union of India - Subsection

Section 4(ii) in The Criminal Court And Border Security Force Courts (Adjustment Of Jurisdiction) Rules, 1969

(ii)ten days in the case of a notice given to any other commandant in command of a unit or detachment located elsewhere in India, from the date of the service of such notice, he shall not -