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[Cites 0, Cited by 0] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(5) in The Assam Rifles Rules, 2010

(5)As soon as practicable after an accused has been remanded for trial and in any case no. less than four days before his trial, he shall be given free of charge-
(a)copy of the charge sheet
(b)an unexpurgate copy of summary or abstract of evidence showing passages within which have been expurgated in the copy sent to the senior member; and
(c)notice of any additional evidence which the prosecution intends to adduce.