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Union of India - Section

Section 112 in The Air Force Rules, 1969

112. Calling of all prosecutor's witnesses .-The prosecutor is not bound to call all the witnesses for the prosecution whose evidence is in the summary of evidence or whom the accused has been informed it is intended to call, but should ordinarily call such of them as the accused desires in order that he may cross-examine them and shall, for this reason, so far as practicable, secure the attendance of all such witnesses.