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[Cites 0, Cited by 0] [Section 163] [Entire Act]

Union of India - Subsection

Section 163(2) in The National Security Guard Rules, 1987

(2)A petition after confirmation shall be submitted within 3 months of the date on which the sentence was promulgated :Provided that the time taken by such person to obtain a copy of the proceedings shall be excluded in computing this period of 3 months.