Section 56(1)(i) in The National Security Guard Rules, 1987

[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(1)(i) in The National Security Guard Rules, 1987

(i)shall direct the Commander to dismiss the charge where the evidence against the accused is insufficient and further evidence is not likely to be available and may direct him to do so if he considers it inadvisable to proceed with the trial; or

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Union of India - Subsection

Section 56(1)(i) in The National Security Guard Rules, 1987