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 113(4)] [Section 113] [Entire Act] Union of India - Subsection Section 113(4)(b) in The Assam Rifles Rules, 2010 (b)the court shall then reconsider its sentence in closed court and if it does not adhere to the sentence; revoke the same and pass sentence afresh.