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[Cites 0, Cited by 0] [Section 67(3)] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(3)(i) in The Assam Rifles Rules, 2010

(i)forward to the senior member, the original charge sheet, the convening order and a copy of the summary or abstract of evidence from which any evidence which in his opinion would be inadmissible at the trial, has been expurgated;