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 141] [Entire Act] Union of India - Subsection Section 141(3) in The Army Rules, 1954 (3)If the witness denies the correctness of any part of the evidence when the same is read over to him, the Court may instead of correcting the evidence, record the objection made to it by the witness.
