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] [Entire Act] Union of India - Section Section 167 in The Assam Rifles Rules, 2010 167. Friend of the accused. - During a trial at a summary Assam Rifles court, an accused may take assistance of any person, including a legal practitioner as he may consider necessary :Provided that such person shall not examine or cross-examine witnesses or address the court.
