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[Cites 0, Cited by 0] [Section 104] [Entire Act]

Union of India - Subsection

Section 104(1) in The Assam Rifles Rules, 2010

(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.