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[Cites 0, Cited by 0] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(2) in The Central Industrial Security Force Rules, 2001

(2)Nothing in these rules shall be deemed to preclude the President--
(a)from making any appointment to the Force which he may consider necessary, or
(b)from passing any order or revising, whether on his own motion or otherwise, any order passed under these rules by any subordinate authority.