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[Cites 0, Cited by 0] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(2) in The Border Security Force Rules, 1969

(2)The Court shall not allow the submission unless it is satisfied that-
(a)the prosecution has not established a prima facie case on the charge as laid; and
(b)it is not open to it on the evidence to make a special finding under either section 93 or sub-rule (4) of rule 99.