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

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Union of India - Subsection

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

(iv)may return the case for recording further evidence, if he considers the evidence recorded insufficient but considers that further evidence may be available.

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Union of India - Subsection

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