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[Cites 0, Cited by 0] [Section 136(1)] [Section 136] [Entire Act]

Union of India - Subsection

Section 136(1)(d) in The National Security Guard Act, 1986

(d)any sum required to make up any loss, damage or destruction of public property or property belonging to the Security Guard which, after due investigation, appears to the Inspector-General under whom the officer is for the time being serving, to have been occasioned by wrongful act or negligence on the part of the officer;