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[Cites 0, Cited by 0] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(2) in The National Security Guard Rules, 1987

(2)When a shorthand writer is employed it shall not be necessary to comply with sub-rule (1), if, in the opinion of the Court and the Judge Attorney (if any) it is unnecessary to do so :Provided that if any witness so demands, sub-rule (1) shall be complied with.