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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(11) in The Border Security Force Rules, 1969

(11)If, as the result of the allowance of an objection to a member, there are insufficient officers available to form a Court in compliance with the Act, the Court shall report to the convening officer without proceeding further with the trial and convening officer may either appoint an officer as a member to fill the vacancy or convene a fresh Court to try the accused.