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[Cites 0, Cited by 1] [Section 130] [Entire Act]

Union of India - Subsection

Section 130(1) in The Border Security Force Act, 1968

(1)Where a person subject to this Act is sentenced by a Security Force Court to imprisonment, the Central Government, the Director-General or any officer empowered to convene a General Security Force Court may suspend the sentence whether or not the offender has already been committed to prison or to Force custody.