Section 92(4)(b) in The National Security Guard Rules, 1987

[Cites 0, Cited by 0] [Section 92(4)] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(4)(b) in The National Security Guard Rules, 1987

(b)Where any one of the accused for whom he appears has called no witness to facts other than himself such defending officer or counsel shall be entitled to make his closing address after the prosecutor has made the closing address.

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Union of India - Subsection

Section 92(4)(b) in The National Security Guard Rules, 1987