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[Cites 0, Cited by 0] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(1) in The National Security Guard Rules, 1987

(1)A member of a court who has been absent while any part of the evidence on the trial of an accused person is taken, shall take no further part in the trial by that court of that person, but the court will not be affected unless it is reduced below the legal minimum.