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[Cites 0, Cited by 0] [Section 121] [Entire Act]

Union of India - Subsection

Section 121(2) in The Air Force Rules, 1969

(2)A witness may, in special cases, be allowed by the Court to be called or recalled by the prosecutor before the time for the second address of the accused, for the purpose of rebutting any material statement made by a witness for the defence upon his examination by the accused on any new matter which the prosecutor could not reasonably have foreseen.