Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 107(8)] [Section 107] [Entire Act]

Union of India - Subsection

Section 107(8)(c) in The Indo-Tibetan Border Police Force Rules, 1994

(c)Where confirmation has been withheld because the confirming authority disapproves the Court 's decision to reject a plea to the jurisdiction of a plea in bar of trial or to over-rule an objection to the charge, the accused shall be so informed.