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 150] [Entire Act] Union of India - Subsection Section 150(2) in The National Security Guard Rules, 1987 (2)Subject to the provisions of sub-rule (1) all the proceedings including the view of any place, shall be in open Court, and in the presence of the accused.
