Section 51(2)(a) in The National Security Guard Rules, 1987

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Union of India - Subsection

Section 51(2)(a) in The National Security Guard Rules, 1987

(a)If a single act or series of acts is of such a nature that it is doubtful which of several offences the facts which can be proved will constitute, the accused may be charged which having committed all or any of such offences, and any number of such charges may be tried at once or he may be charged in the alternative with having committed some one of the said offences.

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Union of India - Subsection

Section 51(2)(a) in The National Security Guard Rules, 1987