AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

132. Annulment of proceedings.-

The Central Government, the Director-General or any prescribed officer may annul the proceedings of any Force Court on the ground that they are illegal or unjust.



Indo Tibetan Border Police Force Act, 1992 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement