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[Cites 0, Cited by 0] [Section 101(1)] [Section 101] [Entire Act]

Union of India - Subsection

Section 101(1)(a) in The National Security Guard Rules, 1987

(a)Where the finding is sent back for revision under section 109, the Court shall re-assemble in open Court, the revision order shall be read and if the Court, is directed to take fresh evidence such evidence shall be taken in open court.