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[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2)(b) in The National Security Guard Rules, 1987

(b)The person under arrest shall not leave the place of his confinement without permission of a superior officer designated by the Commander in this behalf.
(B)Open Arrest. -(3) (a) Open arrest shall be imposed by informing the person to be arrested that he is under open arrest and that he shall confine himself within such limits as may be specified in this behalf by the concerned superior officer effecting such arrest.