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[Cites 0, Cited by 0] [Section 106] [Entire Act]

Union of India - Subsection

Section 106(2) in The Navy Act, 1957

(2)The prosecutor shall open his case by reading the circumstantial letter prepared in accordance with the regulations made under this Act, reading from this Act or the Indian Penal Code (45 of 1860) or other law the description of the offence charged and stating shortly by what evidence he expects to prove the guilt of the accused.