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[Cites 0, Cited by 0] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(2) in The National Security Guard Rules, 1987

(2)The Officer dealing with the case under section 53 shall, unless the accused has consented in writing to dispense with the attendance of witnesses, hear the evidence in the presence of the accused who shall have the right to cross-examine witnesses. The accused shall have the right to call any witness and make a statement in his defence.