Section 88(1)(a) in The National Security Guard Rules, 1987

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Union of India - Subsection

Section 88(1)(a) in The National Security Guard Rules, 1987

(a)at the close of the case for the prosecution the accused may submit to the Court in respect of any charge that the prosecution has failed to establish a prima facie case for him to answer and that he should not be called upon to make his defence to that charge.

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Union of India - Subsection

Section 88(1)(a) in The National Security Guard Rules, 1987