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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(4) in The National Security Guard Rules, 1987

(4)An Officer who considers himself aggrieved by any decision given under this rule, may submit one petition through his Commander, with one month of the disposal of the case to the Director General who may pass such order or direction as may be appropriate in the circumstances of the case