Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 151 in The National Security Guard Rules, 1987 151. Adjournment. - A Court may -(a)from time to time adjourn its proceedings and meet at such place as may be convenient; and(b)wherever necessary visit the scene of occurrence.
