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[Cites 0, Cited by 0] [Section 51(5)] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(5)(b) in The National Security Guard Rules, 1987

(b)In case such particulars are not sufficient to give the accused notice of the matter with which he is charged, the charge shall also contain such particulars of the manner in which the offence was committed as will be sufficient for that purpose.