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[Cites 0, Cited by 0] [Section 83] [Entire Act]

Union of India - Subsection

Section 83(1) in The National Security Guard Act, 1986

(1)Subject to the provisions of sub-sections (2) and (3), every decision of Security Guard Court shall be passed by an absolute majority of votes; and where there is an equality of votes on either the finding or the sentence, the decision shall be in favour of the accused.