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

Union of India - Subsection

Section 99(4) in The Border Security Force Act, 1968

(4)The authority to whom the finding of a Summary Security Force Court is reported under sub-section (2), and a confirming officer confirming the finding in any case so reported to him shall order the accused person to be kept in custody in the prescribed manner and shall report the case for the orders of the Central Government.