Section 102(8)(a) in The National Security Guard Rules, 1987

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Union of India - Subsection

Section 102(8)(a) in The National Security Guard Rules, 1987

(a)When a confirming authority has confirmed a finding and a sentence of a Court or has withheld confirmation thereof, it shall send the record of the proceedings to the Commander of the accused for promulgation to the accused of the finding and sentence or the fact that confirmation has been withheld as the case may be.

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Union of India - Subsection

Section 102(8)(a) in The National Security Guard Rules, 1987