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[Cites 0, Cited by 0] [Section 115] [Entire Act]

Union of India - Subsection

Section 115(5) in The National Security Guard Rules, 1987

(5)The Court shall not enter in the proceedings and comment or anything not before the court, or any report or any fact not forming part of the trial but if any such comment or report seems to the court necessary, the Court may forward it to the proper authority in a separate document, signed by the presiding officer.