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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2)(b) in The National Security Guard Rules, 1987

(b)the offender is a young person undergoing training and the offence is not a serious one and the trial of the offender by a criminal court would materially affect his training.