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| Sections | Particulars |
|---|---|
| Chapter X | Maintenance Of Public Order And Tranquillity |
| 139 | Power of Magistrate to direct local investigation and examination of an expert |
| Description | The Magistrate may, for the purposes of an inquiry under section 137 or section 138 direct a local investigation to be made by such person as he thinks fit; or summon and examine an expert. |
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