Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 146 in The Border Security Force Rules, 1969 146. Witnesses in reply to defence .-The Court may, if it thinks it necessary in the interests of justice, call witnesses in reply to the defence.
