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 156] [Entire Act] Union of India - Subsection Section 156(1) in The Assam Rifles Rules, 2010 (1)After the plea of not guilty to any charge is recorded, the evidence for the prosecution will be taken.
