Section 48(6)(a) in The Border Security Force Rules, 1969

[Cites 0, Cited by 0] [Section 48(6)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(6)(a) in The Border Security Force Rules, 1969

(a)The statements given by witnesses shall ordinarily be recorded in narrative form and the officer recording the evidence may, at the request of the accused, permit any portion of the evidence to be recorded in the form of question and answer.

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Union of India - Subsection

Section 48(6)(a) in The Border Security Force Rules, 1969