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 127] [Entire Act] Union of India - Subsection Section 127(3) in The National Security Guard Rules, 1987 (3)In any case mentioned in sub-rules (1) and (2) of this rule the finding and sentence may be confirmed, and shall be valid as if the original proceedings or part thereof had not been lost.
