Section 34(1)(b) in The National Security Guard Rules, 1987

[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(1)(b) in The National Security Guard Rules, 1987

(b)A copy of the eighth delay report and every succeeding report thereof shall also be sent to the Inspector General under whom the accused may be serving.

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Union of India - Subsection

Section 34(1)(b) in The National Security Guard Rules, 1987