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[Cites 0, Cited by 0] [Section 160] [Entire Act]

Union of India - Subsection

Section 160(3) in The Army Rules, 1954

(3)If the accused pleads "Guilty" the summary [* * *] of evidence, if any, may be read and attached to the proceedings, and it shall not be necessary for the Court to hear witnesses for the prosecution, respecting matters contained in the summary [* * *] [Certain words omitted by S.R.O. 17(E), dated 6.12.1993. ] of evidence so read.