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Union of India - Section

Section 73 in The Border Security Force Act, 1968

73. Powers of a Petty Security Force Court.-

A Petty Security Force Court shall have power to try any person subject to this Act other than an officer or a subordinate officer for any offence made punishable thereunder and to pass any sentence authorised by this Act other than a sentence of death, or imprisonment for a term exceeding two years.