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[Cites 0, Cited by 0] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(3) in The National Security Guard Rules, 1987

(3)The accused may, after such evidence has been taken or as, the case may be the record or abstract of evidence has been read, address the court with reference to the charge and in mitigation of punishment and may call witnesses as to his character.