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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The National Security Guard Rules, 1987

(1)The forms set forth in the appendices, with such variations as the circumstances of each case may require, may be used for the respective purpose therein mentioned, and if used shall be sufficient, but a deviation from such form shall not, by reason only of such deviation, render invalid any charge, warrant, order, proceedings or any other document relevant to these rules.