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

Union of India - Subsection

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

(g)the convening, constitution, adjournment, dissolution and sittings of Security Force Courts, the procedure to be observed in trials by such courts, the persons by whom an accused may be defended in such trials and the appearance of such persons thereat;