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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(4) in The Army Rules, 1954

(4)After evidence has been so taken, or the summary [* * *] [Certain words omitted by S.R.O. 17(E), dated 6.12.1993. ] of evidence has been read, as the case may be, the accused may make a statement in mitigation of punishment, and may call witnesses as to his character.