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Union of India - Section

Section 91 in The National Security Guard Rules, 1987

91. Witnesses in reply.

- After the witnesses for the defence have given their evidence, the prosecutor may by leave of the Court, call a witness or recall a witness to give evidence on any matter raised by the accused in his defence which the prosecution could not properly have mentioned to the court before the accused disclosed his defence or which the prosecution could not reasonably have foreseen.