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[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 89 in The Border Security Force Rules, 1969

89. Questioning by the Court

.-(1) The presiding officer, the Law Officer and any member of the Court may put questions to a witness.
(2)Upon any such question being answered, the prosecutor and the accused may put to the witness such questions arising from the answer which he has given as seem proper to the Court.