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[Cites 0, Cited by 0] [Section 95] [Entire Act]

Union of India - Subsection

Section 95(1) in Sashastra Seema Bal Act, 2007

(1)Every General Force Court shall, and every Petty Force Court may be attended by a Judge Attorney or a Deputy Judge Attorney-General or an Additional Judge Attorney-General, or, if no such officer is available, an officer approved by the Judge Attorney- General or by any officer authorised in this behalf by the Judge Attorney-General.