Section 102(8)(c) in The National Security Guard Rules, 1987

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Union of India - Subsection

Section 102(8)(c) in The National Security Guard Rules, 1987

(c)Where confirmation has been withheld because the confirming authority disapproves the Court's decision to reject a plea to the jurisdiction of a plea in bar of trial or to over-rule an objection to the charge, the accused shall be so informed.

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Union of India - Subsection

Section 102(8)(c) in The National Security Guard Rules, 1987