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[Cites 0, Cited by 0] [Section 113] [Entire Act]

Union of India - Subsection

Section 113(3) in The Border Security Force Act, 1968

(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 Force Court, it still consists of five officers, or, if a Petty Security Force Court, of three officers.