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Union of India - Section

Section 176 in The Railway Protection Force Rules, 1987

176. Framing of charges.

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176.1A charge-sheet shall contain the whole issue to be tried by a Security Court atone time.
176.2A charge means an accusation contained in a charge-sheet that an enrolledmember of he Force has been guilty of an offence.
176.3A charge-sheet may contain one charge or several charges.