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[Cites 0, Cited by 0] [Section 93(7)] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(7)(c) in The National Security Guard Act, 1986

(c)Where any such expert is summoned by a Security Guard Court and he is unable to attend personally, he may, unless the Court has expressly directed him to appear personally, depute any responsible person working with him to attend the Court if such officer is conversant with the facts of the case and can satisfactorily depose in the Court on his behalf.