Section 56(1)(iii) in The National Security Guard Rules, 1987

[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(1)(iii) in The National Security Guard Rules, 1987

(iii)may dispose of the case administratively and if he is not competent to do so, may forward the case to higher authority with his recommendations; or

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Union of India - Subsection

Section 56(1)(iii) in The National Security Guard Rules, 1987