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

Union of India - Subsection

Section 83(2) in The Indo-Tibetan Border Police Force Act, 1992

(2)If, on account of the illness of the concerned Judge Attorney or, as the case may be, Deputy Judge Attorney-General or Additional Judge Attorney-General or of the accused before the finding it is impossible to continue the trial, the Force Court shall be dissolved.