Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 194] [Entire Act]

Union of India - Subsection

Section 194(194) in The Railway Protection Force Rules, 1987

194.1Where the accused is brought before the S4ecurity Court, the particulars ofcharge-sheet already served upon him under rule 180 shall be stated to him and heasked whether be pleads guilty or has any defence to make.