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[Cites 0, Cited by 0] [Section 141] [Entire Act]

Union of India - Subsection

Section 141(2) in The Army Rules, 1954

(2)The evidence of a witness as taken down shall be read to him if he so requests before he leaves the Court, and shall, if necessary, be corrected. If he makes any explanation or correction, the prosecutor and accused or counsel or the defending officer may respectively examine him respecting the same.