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[Cites 0, Cited by 0] [Section 136(2)] [Section 136] [Entire Act]

Union of India - Subsection

Section 136(2)(c) in The National Security Guard Act, 1986

(c)any sum required to make good such compensation for any expenses, loss, damage or destruction caused by him to the Central Government or to any building or property or any private fund of the Security Guard as may be awarded by his Commander;