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[Cites 0, Cited by 0] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(3) in The Army Rules, 1954

(3)Where an objection has been taken to any question or to the admission of any evidence or to the procedure of the Court, such objection shall, if the prosecutor or accused so requests or the Court thinks fit, be entered upon the proceedings together with the grounds of the objection and the decision of the Court thereon.