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[Cites 0, Cited by 0] [Section 192] [Entire Act]

Union of India - Subsection

Section 192(192) in The Railway Protection Force Rules, 1987

192.1At any time during the trial or when objected to by the accused, if it appears to the Security Court that there is mistake in the description of the accused in thecharge-sheet, it shall amend the charge-sheet so as to correct that mistake.