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Union of India - Section

Section 165 in The Assam Rifles Rules, 2010

165. Clearing the court.

(1)The officer holding the trial may clear the court to consider the evidence or to consult with the officers, and subordinate officers, attending the trial.
(2)Subject to the provisions of sub-rule (1), all the proceedings, including the view of any place, shall be in open court, and in the presence of the accused.