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[Cites 0, Cited by 0] [Section 84(2)] [Section 84] [Entire Act]

Union of India - Subsection

Section 84(2)(a) in The National Security Guard Rules, 1987

(a)The person examining a witness shall put his questions to the witness orally and unless an objection is made by the witness, the Court, the Judge Attorney, the prosecutor or by the accused, the witness shall reply forthwith.