Section 54(3)(a) in The National Security Guard Rules, 1987

[Cites 0, Cited by 0] [Section 54(3)] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(3)(a) in The National Security Guard Rules, 1987

(a)amend the charge if permissible under rule 55 and direct the court to try it as amended after due notice of the amendment has been given to the accused; or

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Union of India - Subsection

Section 54(3)(a) in The National Security Guard Rules, 1987