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[Cites 0, Cited by 0] [Section 98(1)] [Section 98] [Entire Act]

Union of India - Subsection

Section 98(1)(a) in The Assam Rifles Rules, 2010

(a)The record which has been made of the evidence given by a witness shall be read back to him before he leaves the court and when this is done, he may ask for the record to be corrected or explain the evidence which he has given.