87. Power to convene a General Assam Rifles Court.
A General Assam Rifles Court may be convened by the Central Government or the Director-General or by any officer empowered in this behalf by warrant of the Director-General.
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87. Power to convene a General Assam Rifles Court. A General Assam Rifles Court may be convened by the Central Government or the Director-General or by any officer empowered in this behalf by warrant of the Director-General. |
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