Section 75(3)(b) in The National Security Guard Rules, 1987

[Cites 0, Cited by 0] [Section 75(3)] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(3)(b) in The National Security Guard Rules, 1987

(b)the presiding officer having regard to the evidence contained in the record of evidence or the abstract of evidence and all the circumstances, considers that the accused should plead not guilty: or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 75(3)(b) in The National Security Guard Rules, 1987