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 57] [Entire Act] Union of India - Subsection Section 57(iv) in The National Security Guard Rules, 1987 (iv)is the Commander of the accused, or the Deputy Inspector-General under whose command the unit in which the accused was serving at the time the alleged offence was committed; or
