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(7) in The National Security Guard Rules, 1987 (7)Provisions of section 86 shall apply for procuring the attendance or witnesses before the Court of Inquiry. Witnesses shall be summoned as per specimen goven in Appendix XV.
