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 137(1)] [Section 137] [Entire Act] Union of India - Subsection Section 137(1)(a) in The Assam Rifles Rules, 2010 (a)give his opinion on any question of law relating to the charge or trial whenever so required by the court, prosecutor or the accused;