Section 12(1)(b) in The National Security Guard Act, 1986

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Union of India - Subsection

Section 12(1)(b) in The National Security Guard Act, 1986

(b)be a member of, or be associated in any way with, any society, institution, association or organisation that is not recognised as part of the Security Guard or is not of a purely social, recreational or religious nature; or

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Union of India - Subsection

Section 12(1)(b) in The National Security Guard Act, 1986