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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(3) in The National Security Guard Rules, 1987

(3)An Assistant Commander who considers himself aggrieved by any decision given under this rule may submit one petition through his Commander within one month of the disposal of the case, to the authority superior to the one who awarded the punishment, and such authority may pass such order or direction as may be appropriate in the circumstances of the case.