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 1] [Section 143] [Entire Act] Union of India - Subsection Section 143(2) in The Army Act, 1950 (2)The written reply of any officer so referred to shall, if signed by him be received in evidence and have the same effect as if made on oath before the court.
