109. General rule as to evidence.
The Indian Evidence Act, 1872 (1 of 1872), shall, subject to the provisions of this Act, apply to all proceedings before an Assam Rifles Court.
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109. General rule as to evidence. The Indian Evidence Act, 1872 (1 of 1872), shall, subject to the provisions of this Act, apply to all proceedings before an Assam Rifles Court. |
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