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[Cites 0, Cited by 0] [Section 168] [Entire Act]

Union of India - Subsection

Section 168(11) in The National Security Guard Rules, 1987

(11)The Court may be reassembled as often as the officer who assembled the court may direct, for the purpose of examining additional witnesses, or further examining any witness, or recording further information. In such a case the court may record fresh opinion if considered necessary after complying with the provisions of clause (ii) of sub-rule (8).