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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(7) in The Defence Of India Act, 1971

(7)The State Government may, by notification in the Official Gazette, makes 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.