Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 88(1)] [Section 88] [Entire Act] Union of India - Subsection Section 88(1)(b) in The National Security Guard Rules, 1987 (b)Where the accused makes such submission the prosecutor may address the Court in answer thereto and the accused may reply to the prosecutor's address.