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

90. Transmission to Central Government of orders under section 89.-

A copy of every order made by an officer under section 89 for the trial of the accused shall forthwith be sent to the Central Government.



Coast Guard Act, 1978 Back




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