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[Cites 0, Cited by 0] [Section 183(8)] [Section 183] [Entire Act]

Union of India - Subsection

Section 183(8)(ii) in The Assam Rifles Rules, 2010

(ii)in other cases, before giving opinion against any person subject to the Act, the court shall afford that person the opportunity to know all that has been stated against him, cross-examine any witness who has given evidence against him, and make a statement and call witnesses in his defence.