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[Cites 0, Cited by 0] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(3) in The National Security Guard Act, 1986

(3)The authority or officer who convened a Security Guard Court may dissolve the same if it appears to it or him that the exigencies of the service or necessities of discipline render it impossible or inexpedient to continue the said Security Guard Court.