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Union of India - Section

Section 116 in The National Security Guard Rules, 1987

116. Custody and inspection of proceedings.

- The proceedings shall be deemed to be in the custody of the Judge Attorney (if any), or, if there is none, of the presiding officer but may, with proper precaution for their safety, be inspected by the members of the court, the prosecutor and accused, at all reasonable times before the court is closed to consider the findings.