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 201] [Entire Act] Union of India - Subsection Section 201(201) in The Railway Protection Force Rules, 1987 201.1The findings on every charge upon which the accused is arrigned shall berecorded and except as otherwise provided in these rules such findings shall be of"guilty" or of "not guilty".
