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[Cites 0, Cited by 0] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(2) in The National Security Guard Rules, 1987

(2)The prosecutor and the accused may, at any time before the Court closes to deliberate on its finding or if there is a Judge Attorney before he begins to sum up, recall a witness by leave of the Court and the prosecutor and the accused may put such questions to the witness as seem proper to the Court.