Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act] Union of India - Subsection Section 48(2)(v) in The National Security Guard Rules, 1987 (v)remand the case for summary disposal by the competent authority in the case of an Officer or an Assistant Commander, or