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[Cites 0, Cited by 0] [Section 119] [Entire Act]

Union of India - Subsection

Section 119(2) in The Border Security Force Rules, 1969

(2)The evidence shall be taken down in a narrative form in as nearly as possible the words used, but in any case where the prosecutor, the accused, the Law Officer, or the Court considers it material, the question and answer shall be taken down verbatim.