Section 136(3)(ii) in The National Security Guard Act, 1986

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Union of India - Subsection

Section 136(3)(ii) in The National Security Guard Act, 1986

(ii)Any absence or imprisonment for less than a day may be reckoned as absence or imprisonment for a day if such absence or imprisonment prevented the absentee from fulfilling any duty as a member of the Security Guard which was thereby thrown upon some other member.

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Union of India - Subsection

Section 136(3)(ii) in The National Security Guard Act, 1986