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[Cites 0, Cited by 0] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(1) in The National Security Guard Rules, 1987

(1)Every member of a Court must give his opinion by word of mouth or; every question which the court has to decide, and must give his opinion as to the sentence notwithstanding that he has given his opinion in favour of acquittal.