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[Cites 0, Cited by 0] [Section 193] [Entire Act]

Union of India - Subsection

Section 193(193) in The Railway Protection Force Rules, 1987

193.1The proceedings of the trail shall be held as expeditiously as possible and inparticular when the witness has once begun the same shall be continued from day today until all the witness in attendance have been examined unless it appears to the Security Court that an adjournment is necessary for the end of justice or that suchcontinuance is impracticable.