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[Cites 0, Cited by 0] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(1) in The National Security Guard Rules, 1987

(1)Where a drunken person has been arrested, he shall, as far as possible, be confined separately and shall be visited by duty officer, duty Assistant Commander or duty Ranger incharge of the guard, once every two hours.