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[Cites 0, Cited by 0] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(2) in The Border Security Force Rules, 1969

(2)
(a)The abstract of evidence, shall include-
(i)signed statements of witnesses wherever available or a precise thereof,
(ii)copies of all documents intended to be produced at the trial.
(b)Where signed statements of any witnesses are not available a precise of their evidence shall be included.