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[Cites 0, Cited by 0] [Section 115(4)] [Section 115] [Entire Act]

Union of India - Subsection

Section 115(4)(a) in The National Security Guard Rules, 1987

(a)The Court shall in every case make such record of the defence, made by the accused as will enable the confirming office of judge of the reply made by, or on behalf of accused to each charge against him and