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[Cites 0, Cited by 4] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(6) in The Border Security Force Act, 1968

(6)A person charged before a Security Force Court with an offence punishable under section 46 may be found guilty of any other offence of which he might have been found guilty, if the provisions of the Code of Criminal Procedure, 1898 (5 of 1898), were applicable.