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[Cites 0, Cited by 0] [Section 99(1)] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(1)(a) in The Assam Rifles Rules, 2010

(a)The court may at any time before it closes to deliberate on its finding or if there is a Law Officer, before he begins to sum up, call a witness or recall a witness, if in the opinion of the court it is in the interest of justice to do so;