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] [Section 176] [Entire Act] Union of India - Subsection Section 176(a) in The National Security Guard Rules, 1987 (a)upon the general or special order of the Central Government, any sum required to meet any public claim, there may be against him;
