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 56] [Entire Act] Union of India - Subsection Section 56(3) in The Assam Rifles Rules, 2010 (3)Each charge shall be divided into two parts -(a)statement of the offence; and(b)statement of the particulars of the act, neglect or omission constituting the offence.
