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[Cites 0, Cited by 0] [Section 139(2)] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(2)(i) in The National Security Guard Act, 1986

(i)the manner in which oath or affirmation shall be administrated to the members of the Security Guard Courts and the Judge Attorney, etc., under sub-section (1) of section 82;