Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 107] [Entire Act] Union of India - Subsection Section 107(4) in The National Security Guard Rules, 1987 (4)A Court in the absence of a Judge Attorney (if one has been appointed for that Court) shall not proceed. And shall adjourn.
