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[Cites 0, Cited by 0] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(1) in The Coast Guard Act, 1978

(1)When any person subject to this Act has been convicted by a Coast Guard Court of any offence, such court may inquire into, and receive, and record evidence of any previous convictions of such person, either by a Coast Guard Court or by a criminal court, or any previous award of punishment under section 57 or section 57A, and may further inquire into and record the general character of such person and such other matters as may be prescribed.