Section 2(1)(c) in The National Security Guard Act, 1986

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Union of India - Subsection

Section 2(1)(c) in The National Security Guard Act, 1986

(c)“civil offence” means an offence which is triable by a Criminal Court or by a special Judge appointed under the Criminal Law Amendment Act, 1952 (46 of 1952);

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Union of India - Subsection

Section 2(1)(c) in The National Security Guard Act, 1986