Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 127] [Entire Act] Union of India - Subsection Section 127(1) in The Assam Rifles Rules, 2010 (1)Every member of the court must give his opinion by word of mouth on every question which the court has to decide, and must give his opinion as to the sentence not-withstanding that he has given his opinion in favour of acquittal.
