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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(1) in The Coast Guard Act, 1978

(1)Subject to the provisions of sub-sections (2) and (3), every decision of a Coast Guard Court, shall be passed by an absolute majority of votes; and where there is an equality of votes on either the finding or the sentence, the decision shall be in favour of the accused.