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[Cites 0, Cited by 0] [Section 156(2)] [Section 156] [Entire Act]

Union of India - Subsection

Section 156(2)(h) in The Indo-Tibetan Border Police Force Act, 1992

(h)the convening, constitution, adjournment, dissolution and sittings of Force Courts, the procedure to be observed in trials by such Courts, the persons by whom an accused may be defended in such trials and the appearance of such persons thereat;