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] [Section 168] [Entire Act] Union of India - Subsection Section 168(1) in The National Security Guard Rules, 1987 (1)The proceedings of a Court of Inquiry shall not be open to the public. Only such persons smay attend the proceedings as are permitted buy the Court to do so.
