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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(1)(a) in The National Security Guard Rules, 1987

(a)In the case of a person, subject to the Act, other than an officer and an Assistant Commander, the case may, in the first instance, be heard by his Team Commander or by his Squadron Commander.