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

Union of India - Subsection

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

(a)Any document purporting to be a report under the hand of a Government scientific expert to whom this sub-section applies, upon any matter or thing duly submitted to him for examination or analysis and report in the course of any proceeding under this Act, may be used as evidence in any inquiry, trial or other proceeding under this Act.