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Union of India - Section

Section 199 in The Railway Protection Force Rules, 1987

199. Clearing the Court .

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199.1The Presiding Officer holding the trial may clear the Security Court to consider the evidence or for any other purpose connected with the trial.
199.2Subject to the provisions of sub-rule (1), all other proceedings of he Security Court including inspection of any place shall be in open court and in the presence of the accused.