Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 148 in The National Security Guard Rules, 1987 148. Signing of Proceeding. - the Court shall affix its signature and the date to the sentence and such signature shall authenticate the whole of the proceedings.
