Section 98(1)(c) in The Assam Rifles Act, 2006

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Union of India - Subsection

Section 98(1)(c) in The Assam Rifles Act, 2006

(c)where it is not known by whom the offence was committed, from the first day on which the identity of the offender is known to the person aggrieved by the offence or to the authority competent to initiate action, whichever is earlier:

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Union of India - Subsection

Section 98(1)(c) in The Assam Rifles Act, 2006