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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(2) in The National Security Guard Rules, 1987

(2)Where the accused is kept under arrest for a period exceeding three months without being brought to trial, a special report regarding the action taken and the reasons for the delay shall be sent by the Commander to the Director-General with a copy each to the Deputy Inspector General and the Inspector-General concerned.