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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in The National Security Guard Rules, 1987

(1)A person subject to the Act other than an officer who has been dismissed, removed or prematurely retired from service, shall have the right to put in an appeal against the termination of his service to any of the authority, higher than the one who has passed the termination order within ninety days of the termination of service.