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[Cites 0, Cited by 0] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(5) in The Indo-Tibetan Border Police Force Act, 1992

(5)The limit referred to in sub-section (4) shall be, -
(a)one year, if the officer holding the Force Court holds the rank not below that of a Commandant;
(b)three months, in any other case.