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[Cites 0, Cited by 0] [Section 110] [Entire Act]

Union of India - Subsection

Section 110(1) in Sashastra Seema Bal Act, 2007

(1)When any person subject to this Act has been convicted by a Force Court of any offence, such Force Court may inquire into, and receive, and record evidence of any previous convictions of such person, either by a Force Court or by a criminal court, or any previous award of punishment under section 56 or section 58, and may further inquire into and record the general character of such person and such other matters as may be prescribed.