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Sashastra Seema Bal Act, 2007 40. Offences relating to Force Court. Any person subject to this Act who commits any of the following offences, namely:. a. being duly summoned or ordered to attend as a witness before a Force Court, wilfully or without reasonable excuse, makes default in attending; or b. refuses to take an oath or make an affirmation legally required by a Force Court to be taken or made; or    |
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