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[Cites 0, Cited by 0] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(3) in The National Security Guard Act, 1986

(3)The provisions of sub-section (2) shall not apply where the witness is a child under twelve years of age and the Security Guard Court is of the opinion that though the witness understands the duty of speaking the truth, he does not understand the nature of an oath or affirmation.