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[Cites 0, Cited by 0] [Section 113(1)] [Section 113] [Entire Act]

Union of India - Subsection

Section 113(1)(e) in The Assam Rifles Rules, 2010

(e)after the evidence, if any, in accordance with clauses (a), (b), (c) and (d) above, have been taken, the prosecutor and the accused shall be given a further opportunity to address the court in respect of the fresh evidence led, in the order as laid down in rule 104;