The Criminal Procedure (Identification) Act, 2022

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Section 7, Bar of suit. (sections)
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Section 4, Collection, storing, preservation of measurements and storing, sharing, dissemination,destruction and disposal of records. (sections)
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Section 2, Definitions. (sections)
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Section 5, Power of Magistrate to direct a person to give measurements (sections)
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Section 8, Power to make rules. (sections)
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Section 9, Power to remove difficulties. (sections)
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Section 10, Repeal and saving (sections)
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Section 6, Resistance to allow taking of measurements. (sections)
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Section 1, Short title and commencement. (sections)
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Section 3, Taking of measurement. (sections)
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