Section 101(1)(b) in The National Security Guard Rules, 1987

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Union of India - Subsection

Section 101(1)(b) in The National Security Guard Rules, 1987

(b)Where such fresh evidence is recorded otherwise than at the instance of the accused, the accused shall be given a further opportunity to lead evidence in respect of matters brought out in such fresh evidence.

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Union of India - Subsection

Section 101(1)(b) in The National Security Guard Rules, 1987