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 49] [Entire Act] Union of India - Subsection Section 49(1) in The Assam Rifles Rules, 2010 (1)Where the case is adjourned for the purpose of having the evidence reduced to writing, the officer ordering the same may either prepare the summary of evidence himself or detail another officer to do so.
