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[Cites 0, Cited by 0] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(2) in The Assam Rifles Rules, 2010

(2)
(a)The person examining a witness shall put his questions to the witness orally and unless an objection is made by the witness, the court, the Law Officer, the prosecutor or by the accused, the witness shall reply forthwith;
(b)where such an objection is made, the witness shall not reply until the objection has been disposed of.