Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 162] [Entire Act] Union of India - Subsection Section 162(2) in The National Security Guard Rules, 1987 (2)In the case of a Summary Security guard Court he shall be allowed to put in one petition only to any of the officers mentioned in section 113.
