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[Cites 0, Cited by 0] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(2) in The Border Security Force Act, 1968

(2)The presiding officer of the court, or, in the case of a Summary Security Force Court, the officer holding the trial, shall forthwith report the case to the confirming officer, or to the authority empowered to deal with its finding under section 115, as the case may be.