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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(2)(b) in The National Security Guard Rules, 1987

(b)If no second-in-command has been appointed, it shall devolve on the officer who may be appointed to officiate by the immediate superior of the officer unable to exercise command.