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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(7) in The Defence of India Act, 1962

(7)The State Government may, by notification in the Official Gazette, make rules providing for—
(i)the times and places at which Special Tribunals may sit; and
(ii)the procedure to be adopted in the event of any member of a Special Tribunal being prevented from attending throughout the trial of any accused person.