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[Cites 0, Cited by 0] [Section 127] [Entire Act]

Union of India - Subsection

Section 127(2) in The National Security Guard Rules, 1987

(2)If there is no such copy, and sufficient evidence of the charge, finding sentence, and transactions of the court can be procured, that evidence may, with the assent of the accused, be accepted in lieu of the original proceedings, or part which have been lost.