Section 87(1)(b) in The National Security Guard Rules, 1987

[Cites 0, Cited by 0] [Section 87(1)] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(1)(b) in The National Security Guard Rules, 1987

(b)Where the Court calls a witness or recalls a witness under this rule, the prosecutor and the accused may put such questions to the witness as seem proper to the Court.

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Union of India - Subsection

Section 87(1)(b) in The National Security Guard Rules, 1987