Section 168(8)(i) in The National Security Guard Rules, 1987

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Union of India - Subsection

Section 168(8)(i) in The National Security Guard Rules, 1987

(i)Where the subject matter of Inquiry is the conduct or character of a particular person, such person may be associated throughout with the Inquiry and be given full opportunity of making any statement, or giving any evidence, he may wish to make or give, and of cross-examining any witness whose evidence, in his opinion, affects his character or reputation.

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Union of India - Subsection

Section 168(8)(i) in The National Security Guard Rules, 1987