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 114 in The National Security Guard Act, 1986

114. Annulment of proceedings.—

The Central Government, the Director-General or an Inspector-General may annul the proceedings of any Security Guard Court on the ground that they are illegal or unjust.