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[Cites 0, Cited by 0] [Section 91] [Entire Act]

Union of India - Subsection

Section 91(4) in The Central Industrial Security Force Rules, 2001

(4)The Central Government may, on receiving the representation from the officer, refer the case to be reviewed by a fresh Medical Board constituted for the purpose and order the retirement of the said officer if the decision of the fresh Medical Board is adverse to him.