AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

67. Contents of warrants issued under sections 65 and 66.

A warrant, issued under section 65 or section 66 may contain such restrictions, reservations or conditions as the officer issuing it may think fit.



Border Security Force Act, 1968 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys