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[Cites 0, Cited by 0] [Section 165(2)] [Section 165] [Entire Act]

Union of India - Subsection

Section 165(2)(u) in The Assam Rifles Act, 2006

(u)the manner in which and the period for which any person subject to this Act may be taken into and detained in Force custody under sub-section (4) of section 80;