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 45] [Entire Act] Union of India - Subsection Section 45(5) in The National Security Guard Rules, 1987 (5)All witnesses shall give evidence on oath or affirmation :Provided that, no oath or affirmation shall be given to the accused nor shall he be cross-examined.
