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

(a)The report on reason for delay as required under section 57 shall be in the form set out in Appendix I and it shall be sent by the Commander to the Deputy Inspector-General under whom the accused may be serving.

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Union of India - Subsection

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