Section 106(8)(c) in The Border Security Force Rules, 1969

[Cites 0, Cited by 0] [Section 106(8)] [Section 106] [Entire Act]

Union of India - Subsection

Section 106(8)(c) in The Border Security Force Rules, 1969

(c)Where confirmation has been withheld because the confirming authority disapproves the Court 's decision to reject a plea to the jurisdiction or a plea in bar of trial or to overrule an objection to the charge, the accused shall be so informed.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 106(8)(c) in The Border Security Force Rules, 1969