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[Cites 0, Cited by 0] [Section 168(8)] [Section 168] [Entire Act]

Union of India - Subsection

Section 168(8)(ii) in The National Security Guard Rules, 1987

(ii)In other cases, before giving opinion against any person subject to the Act, the Court shall afford that person an opportunity to know all that has been stated against him, cross-examine any witnesses who have given evidence against him, and make a statement and call witnesses in his defence.