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[Cites 0, Cited by 0] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(4) in The Indo-Tibetan Border Police Force Act, 1992

(4)The authority to whom the finding of a Summary Force Court is reported under sub-section (2) and a confirming officer confirming the finding in any case so reported to him shall order the accused person to be kept in custody in the prescribed manner and shall report the case for the orders of the Central Government.