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[Cites 0, Cited by 0] [Section 113(1)] [Section 113] [Entire Act]

Union of India - Subsection

Section 113(1)(c) in The Assam Rifles Rules, 2010

(c)where such fresh evidence is recorded otherwise than at the instance of the accused, the accused shall be given a further opportunity to lead evidence in respect of matters brought out in such fresh evidence;