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[Cites 0, Cited by 0] [Section 12(3)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(3)(b) in The National Security Guard Rules, 1987

(b)The oath or affirmation shall as far as possible be administered by the commander of the person to be attested or in the unavoidable absence of the Commander by the person authorised in writing by the Commander in this behalf.