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Union of India - Section

Section 83 in The National Security Guard Rules, 1987

83. Withdrawal of witnesses.

- During a trial, a witness other than the prosecutor or accused shall not, except by leave of the Court, be in Court while not under examination, and if while he is under examination, a discussion arises as to whether a question is to be allowed or not with regard to his evidence the Court may direct the witness to withdraw during such discussion.