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40. Power of Court to commit for trial and to bind over witnesses .- Whenever, in the course of an investigation under this Chapter, it appears to the Court making the investigation that any person has committed, within 1 [the territories to which this Act extends], an offence punishable under any law in force in 1[such territories] the Court making the investigation may (subject to such rules consistent with this Act as the High Court may, from time to time, make in this behalf)- (a) cause such person to be arrested; (b) commit him or hold him to bail to take his trial before the proper Court; (c) bind over any other person to. give evidence at such trial; and (d) exercise, for the purposes of this section, all the powers of a Magistrate of the first class or of a Presidency Magistrate.    |
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