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[Cites 0, Cited by 0] [Section 108(7)] [Section 108] [Entire Act]

Union of India - Subsection

Section 108(7)(a) in The Indo-Tibetan Border Police Force Act, 1992

(a)Any document purporting to be a report under the hand of a Government scientific expert to whom this sub-section applies, upon any matter or thing duly submitted to him for examination or analysis and report in the course of any proceeding under this Act, may be used as evidence in any inquiry, trial or other proceeding under this Act.