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[Cites 0, Cited by 0] [Section 154] [Entire Act]

Union of India - Subsection

Section 154(3) in The Assam Rifles Rules, 2010

(3)The accused may, after such evidence has been taken or as the case may be, the summary or abstract of evidence has been read, address the court with reference to the charge and in mitigation of punishment and may call witnesses as to his character.