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Citedby 11 docs - [View All]
Hindurao Tukaram Shelke vs Prakash Kallappa Awade on 26 October, 2005
State Of West Bengal vs Debabrata Moitra And Ors. on 6 November, 1984
M.Gopalakrishnan vs The Inspector Of Police on 31 August, 2009
Mrigendra Jalan vs State And Anr on 19 September, 2008
Vinodan vs S.I. Of Police on 6 August, 2002

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[Section 8] [Complete Act]
Central Government Act
Section 8(3) in The Code Of Criminal Procedure, 1973
(3) The State Government may, by notification, extend, reduce or alter the limits of a metropolitan area but the reduction or alteration shall not be so made as to reduce the population of such area to less than one million.