Section 48(2)(ii) in The National Security Guard Rules, 1987

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Union of India - Subsection

Section 48(2)(ii) in The National Security Guard Rules, 1987

(ii)dismiss the charge provided that where disciplinary action has been initiated against an officer on a reference from a superior authority, the charge shall not be dismissed without reference to such an authority, or

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Union of India - Subsection

Section 48(2)(ii) in The National Security Guard Rules, 1987