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[Cites 0, Cited by 0] [Section 115(4)] [Section 115] [Entire Act]

Union of India - Subsection

Section 115(4)(b) in The National Security Guard Rules, 1987

(b)The court shall also record any particular matters in the address by or on behalf of, the prosecutor or the accused which the prosecutor or the accused, as the case may be, may require.