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[Cites 0, Cited by 0] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(4) in The Border Security Force Rules, 1969

(4)
(a)Where two or more accused are represented by the same defending officer or counsel he may make one closing address only.
(b)Where any one of the accused for whom he appears has called no witness to facts other than himself such defending officer or counsel shall be entitled to make his closing address after the prosecutor has made the closing address.