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[Cites 0, Cited by 0] [Section 88(3)] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(3)(a) in The National Security Guard Rules, 1987

(a)Where the Court allows the submission, it, shall find the accused not guilty of the charge to which it relates and subject to confirmation the finding shall forthwith be announced in open Court.