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[Cites 0, Cited by 0] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(i) in The National Security Guard Rules, 1987

(i)The Court shall ask the accused whether he wishes to apply for an adjournment on the ground that any, of these rules relating to procedure before trial have not been complied with and that he has been prejudiced thereby or on the ground that he has not had sufficient opportunity for preparing his defence;