Section 86(1)(a) in The National Security Guard Rules, 1987

[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(1)(a) in The National Security Guard Rules, 1987

(a)The record which has been made of the evidence given by a witness shall be read back to him before he leaves the Court and when this is done he may ask for the record to be corrected or explain the evidence which he has given.

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Union of India - Subsection

Section 86(1)(a) in The National Security Guard Rules, 1987