Section 74(5)(a) in The Border Security Force Act, 1968

[Cites 0, Cited by 0] [Section 74(5)] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(5)(a) in The Border Security Force Act, 1968

(a)one year, if the officer holding the Security Force Court has held either the post of Superintendent of Police or a post declared by the Central Government by notification to be equivalent thereto, for a period of not less than three years or holds a post of higher rank than either of the said posts; and

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Union of India - Subsection

Section 74(5)(a) in The Border Security Force Act, 1968