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[Cites 0, Cited by 0] [Section 109] [Entire Act]

Union of India - Subsection

Section 109(3) in The National Security Guard Act, 1986

(3)In case of such unavoidable absence the cause thereof shall be duly certified in the proceedings, and the Court shall proceed with the revision, provided that, if a General Security Guard Court, it still consists of five officers, or, if a Petty Security Guard Court, of three officers.