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[Cites 0, Cited by 0] [Section 142] [Entire Act]

Union of India - Subsection

Section 142(2) in The Assam Rifles Rules, 2010

(2)If there is no such copy, and sufficient evidence of the charge, finding, sentence and transactions of the court can be procured, that evidence may with the assent of the accused, be accepted in lieu of the original proceedings, or parts thereof, which have been lost.