Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(1) in The National Security Guard Rules, 1987

(1)At any General or Petty Security Guard court an accused person may be represented by a counsel or by any officer subject the Act who shall be called "the defending officer" or assisted by any person whose services he may be able to procure and who shall be called "the friend of the accused".