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[Cites 0, Cited by 0] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(2) in The National Security Guard Rules, 1987

(2)The Court shall not allow the submission unless it is satisfied that -
(a)the prosecution has not established-a prima facie case on the charge as laid; and
(b)it is not open to it on the evidence to make a special finding under either section 90 or sub-rule (4) of rule 95.