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[Cites 0, Cited by 0] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(3) in The Indo-Tibetan Border Police Force Act, 1992

(3)At such trial, the accused shall be entitled to plead that he has complied with the condition upon which such tender was made; in which case it shall be for the prosecution to prove that the condition has not been complied with.