Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(3) in The National Security Guard Rules, 1987

(3)Where the accused are so charged under sub rule (1) or sub rule (2), any one or more of them may be charged with, and tried for, any other offence with which they could have been charged under such rule (1) of rule 50.