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[Cites 0, Cited by 0] [Section 136(3)] [Section 136] [Entire Act]

Union of India - Subsection

Section 136(3)(i) in The National Security Guard Act, 1986

(i)No person shall be treated as absent or under imprisonment for a day unless the absence or imprisonment has lasted, whether wholly in one day or partly in one day and partly in another, for six consecutive hours or upwards.