Section 35(1)(b) in The National Security Guard Rules, 1987

[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(1)(b) in The National Security Guard Rules, 1987

(b)Notwithstanding anything contained in clause (a), where during the investigation other offences committed by the accused are discovered, it shall be lawful to charge such person with those offences.

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Union of India - Subsection

Section 35(1)(b) in The National Security Guard Rules, 1987