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] [Section 199] [Entire Act] Union of India - Subsection Section 199(199) in The Railway Protection Force Rules, 1987 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.
