Section 45(6)(a) in The National Security Guard Rules, 1987

[Cites 0, Cited by 0] [Section 45(6)] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(6)(a) in The National Security Guard Rules, 1987

(a)The statements given by witnesses shall ordinarily be recorded in narrative form and the officer recording the evidence may, at the request of the accused, permit any portion of the evidence to be recorded in the form of question and answer.

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Union of India - Subsection

Section 45(6)(a) in The National Security Guard Rules, 1987