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 173] [Entire Act] Union of India - Subsection Section 173(3) in The Border Security Force Rules, 1969 (3)Evidence given by witnesses shall be recorded in narrative form unless the Court considers that any questions and answers may be recorded as such.
