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Union of India - Section

Section 85 in The Indo-Tibetan Border Police Force Act, 1992

85. Power of a Petty Force Court

.-A Petty Force Court shall have the power to try any person subject to this Act other than an officer or a subordinate officer for any offence made punishable thereunder and to pass any sentence authorised by this Act other than a sentence of death or imprisonment for a term exceeding two years.