Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 104 in The Assam Rifles Rules, 2010

104. Closing address.

(1)After all the evidence has been given, the prosecutor may make a closing address and the accused or his counsel or the defending officer, as the case may be, shall be entitled to reply:Provided that where any point of law is raised by the accused, the prosecutor may with the permission of the court, make the submission with regard to that point.
(2)Where two or more accused are represented by same defending officer or counsel he may make one closing address only.