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Chapter VII Coast Guard Courts 64. Power to convene a Coast Guard Court.- (1) A Coast Guard Court may be convened by the Central Government or the Director-General or by any officer empowered in this behalf by warrant of the Director-General (hereafter in this Act referred to as the convening authority). (2) A warrant issued under sub-section (1) may contain such restrictions, reservations or conditions as the Director-General may think fit.    |
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