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[Cites 0, Cited by 0] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(3) in The National Security Guard Rules, 1987

(3)The Commander may, before summoning any witnesses require the accused to defray or undertake to defray the cost of attendance of such witness and if the accused refuses to defray or undertake to defray the cost aforesaid, the Commander may refuse to procure the attendance of that witness.