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Sashastra Seema Bal Act, 2007 50. Civil offences not triable by a Force Court. A person subject to this Act who commits an offence of murder or culpable homicide not amounting to murder against, or of rape in relation to, a person not subject to this Act shall not be deemed to be guilty of an offence under this Act and shall not be tried by a Force Court, unless he commits any of the said offences. a. while on active duty; or b. at any place outside India; or c. at any place specified by the Central Government by notification, in this behalf.    |
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