Section 141(2)(m) in The Border Security Force Act, 1968

[Cites 0, Cited by 0] [Section 141(2)] [Section 141] [Entire Act]

Union of India - Subsection

Section 141(2)(m) in The Border Security Force Act, 1968

(m)the convening of, the constitution, procedure and practice of, Courts of inquiry, the summoning of witnesses before them and the administration of oaths by such Courts;

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Union of India - Subsection

Section 141(2)(m) in The Border Security Force Act, 1968