Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 142 in The National Security Guard Rules, 1987 142. Witnesses in reply to defence. - The Court may, if it thinks it necessary in the interests of Justice, call witnesses in reply to the defence.
