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[Cites 0, Cited by 0] [Section 101(3)] [Section 101] [Entire Act]

Union of India - Subsection

Section 101(3)(a) in The National Security Guard Rules, 1987

(a)The Court shall then deliberate on its finding in closed Court and if the Court does not adhere to its former finding, it shall revoke the finding and sentence and record a new finding and if such new finding involves a sentence, pass the sentence, afresh.