Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 202 in The Railway Protection Force Rules, 1987

202. Procedure on acquittal.

- When the findings on each of the charges in charge-sheet is "not guilty" the Security Court shall date and sign the proceedings and the findings shall beannounced on open Court and the accused shall be released if in Force custody inrespect of those charges.