Section 60(5)(b) in The National Security Guard Rules, 1987

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Union of India - Subsection

Section 60(5)(b) in The National Security Guard Rules, 1987

(b)be informed that, upon his making a written request to his Commander not less than twenty four hours before his trial requiring the attendance at his trial of a witness (other than a witness for the prosecution) whom he desires to call in his defence (such witness to be named by him), reasonable steps will be taken in accordance with these rules to procure the attendance of any such witness at his trial.

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Union of India - Subsection

Section 60(5)(b) in The National Security Guard Rules, 1987