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[Cites 0, Cited by 0] [Section 156(2)] [Section 156] [Entire Act]

Union of India - Subsection

Section 156(2)(m) in The Indo-Tibetan Border Police Force Act, 1992

(m)any matter necessary for the purpose of carrying this Act into execution, as far as it relates to the investigation, arrest, custody, trial and punishment of offences triable or punishable under this Act;