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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(1) in The National Security Guard Rules, 1987

(1)Where an Assistant Commander is charged with an offence under the Act, he shall be dealt with by the authority empowered under section 54 in the same manner as nearly as circumstances admit, as provided in rule 41.