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[Cites 0, Cited by 0] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(7) in The Assam Rifles Act, 2006

(7)Any document purporting to be the report under the hand of a Government scientific expert, upon any matter or thing duly submitted to him for examination or analysis and report in the course of any proceeding under this Act, may be used as evidence in any inquiry, trial or other proceeding under this Act.