Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(9) in The National Security Guard Rules, 1987

(9)After the recording of evidence is completed, the officer recording the evidence shall give a certificate in the following form :-"Certified that the record of evidence ordered by ....................................... Commander ................................... was made in presence and hearing of the accused and the provisions of rule 45 have been complied with."