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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(2) in The National Security Guard Rules, 1987

(2)
(a)The abstract of evidence, shall include.
(i)signed statements of witnesses wherever available or a precise thereof, and
(ii)copies of all documents intended to be produced at the trial.
(b)Where signed statements of any witnesses are not available, a precise of the evidence that the witnesses are likely to give shall be included.