Section 56(1)(ii) in The National Security Guard Rules, 1987

[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(1)(ii) in The National Security Guard Rules, 1987

(ii)may return the case to the Commander for being tried by a summary Security Guard Court or being dealt with summarily if he considers that the same can be adequately so tried or dealt with; or

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Union of India - Subsection

Section 56(1)(ii) in The National Security Guard Rules, 1987