Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 99] [Entire Act]

Union of India - Subsection

Section 99(2) in The Assam Rifles Rules, 2010

(2)The prosecutor and the accused may, at any time before the court closes to deliberate on its finding or if there is a Law Officer before he begins to sum up, recall a witness by leave of the court and the prosecutor and the accused may put such questions to the witness as seem proper to the court.