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Citedby 468 docs - [View All]
Mr. Anil Kumar Dhyani vs Cbi on 4 July, 2011
Om Prakash Kultia vs Chief Enforcement Officer on 3 April, 2000
Prakash Chand Yadav vs Enforcement Directorate on 26 March, 2009
Aniyan Kunju, C.No.1503 vs State Of Kerala on 2 August, 2007
Sh. Ram Saran vs Delhi Police Vigilance, Asaf Ali ... on 13 February, 2010

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[Section 8] [Complete Act]
Central Government Act
Section 8(1) in The Code Of Criminal Procedure, 1973
(1) The State Government may, by notification, declare that, as from such date as may be specified in the notification, any area in the State comprising a city or town whose population exceeds one million shall be a metropolitan area for the purposes of this Code.