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[Cites 0, Cited by 0] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(3) in The National Security Guard Rules, 1987

(3)If the Court is not satisfied on any of the matters mentioned in; sub rule (I) is not competent to rectify such matter itself under the Act or these rules, it shall before commencing the trial, report thereon to the convening officer.