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[Cites 0, Cited by 0] [Section 61] [Entire Act]

Union of India - Subsection

Section 61(2) in The National Security Guard Rules, 1987

(2)Where the Commander is satisfied that the evidence to be given by any witness is not likely to be of material assistance at the trial, he may refuse to summon such witness and while doing so he shall record in; writing the reasons for not calling the witness.