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 61] [Entire Act] Union of India - Subsection Section 61(1) in The National Security Guard Rules, 1987 (1)Subject to the provisions of sub-rules (2) and (3), the Commander shall, on a request made in this behalf by the accused, summon such witnesses as are specified by the accused.
