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[Cites 0, Cited by 0] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(1) in The Assam Rifles Rules, 2010

(1)A witness may be examined by the person calling him and may be cross-examined by the opposite party to the proceedings and on the conclusion of any such cross-examination, may be re-examined by the person who called him on matters arising out of the cross-examination.