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] [Section 101(3)] [Section 101] [Entire Act] Union of India - Subsection Section 101(3)(b) in The National Security Guard Rules, 1987 (b)Where the original finding was one of "Not Guilty" the Court shall, before passing sentence comply with rules 97 and 98.