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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3) in The National Service Act, 1972

(3)Where the National Service (Hardship) Committee has refused to live a certificate referred to in sub- section (2), the High Court may, if it is satisfied that the case involves a substantial question of law, grant special leave to appeal against the decision of the National Service (Hardship) Committee.