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[Cites 0, Cited by 0] [Section 180] [Entire Act]

Union of India - Subsection

Section 180(180) in The Railway Protection Force Rules, 1987

180.1The accused before he is arraigned shall be informed by any member of the Force of every charge for which he is to be tried and also that, on his giving thenames in writing of witness whom he desires to call in his defence twenty four-hoursbefore the trial, reasonable steps will be taken for procuring their attendance and thosesteps shall be taken accordingly.