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[Cites 0, Cited by 0] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(3) in The National Security Guard Act, 1986

(3)The confirming officer to whom the case is reported under sub-section (2) may, if he does not confirm the finding, take steps to have the accused person tried by the same or another Security Guard Court for the offence with which he was charged.