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[Cites 0, Cited by 0] [Section 105(4)] [Section 105] [Entire Act]

Union of India - Subsection

Section 105(4)(a) in The Border Security Force Rules, 1969

(a)Where the sentence alone is sent back for revision, the revision order shall be read in open Court and the accused given an opportunity to address the Court in regard to matters referred to in the revision order.