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[Cites 0, Cited by 2] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(3) in The Border Security Force Act, 1968

(3)The officer who convened a Security Force Court may dissolve the same if it appears to him that the exigencies of the service or necessities of discipline render it impossible or inexpedient to continue the said Security Force Court.