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[Cites 0, Cited by 0] [Section 95] [Entire Act]

Union of India - Subsection

Section 95(3) in The National Security Guard Act, 1986

(3)At a Summary Security Guard Court, the officer holding the trial may, if he thinks fit, record any previous convictions against the offender, his general character, and such other matters as may be prescribed, as of his own knowledge, instead of requiring them to be proved under the foregoing provisions of this section.