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[Cites 0, Cited by 0] [Section 174(2)] [Section 174] [Entire Act]

Union of India - Subsection

Section 174(2)(b) in The Border Security Force Rules, 1969

(b)All injuries sustained by persons subject to the Act which are likely to cause full or partial disability. The Court shall in such case determine whether such injuries were attributable to service or not.