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 129] [Entire Act] Union of India - Subsection Section 129(2) in The National Security Guard Rules, 1987 (2)The Court may appoint a shorthand writer to record the proceedings of the Court. Such shorthand writer shall be duly sworn or affirmed as per the form given in rule 65.
