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 97] [Entire Act] Union of India - Subsection Section 97(2) in The Assam Rifles Rules, 2010 (2)Upon any such question being answered, the prosecutor and the accused may put to the witness, through the court, such questions arising from the answer which he has given as seem proper to the court.
