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[Cites 0, Cited by 3] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(1) in The Border Security Force Act, 1968

(1)When any person subject to this Act has been acquitted or convicted of an offence by a Security Force Court or by a criminal court or has been dealt with under section 53 or under section 55, he shall not be liable to be tried again for the same offence by a Security Force Court or dealt with under the said sections.