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[Cites 0, Cited by 0] [Section 102] [Entire Act]

Union of India - Subsection

Section 102(1) in The National Security Guard Rules, 1987

(1)When a confirming authority receive, the record of the proceedings of a court, it shall record its decision thereon and on any sentence and any order which the court may have made under section 102 on the record of the proceedings in the appropriate form set out in Appendix VII and such record of his decision shall form part of the record of the proceedings.