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 1] [Section 391] [Entire Act] Union of India - Subsection Section 391(3) in The Code of Criminal Procedure, 1973 (3)The accused or his pleader shall have the right to be present when the additional evidence is taken.
