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[Cites 0, Cited by 0] [Section 89] [Entire Act]

Union of India - Subsection

Section 89(1) in The National Security Guard Act, 1986

(1)The prosecutor and accused person in any case in which a commission is issued under section 88 may respectively forward any interrogatories in writing which the Court may think relevant to the issue, and the Magistrate or officer executing the commission shall examine the witness upon such interrogatories.