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

Union of India - Subsection

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

(za)the manner for administering oath or affirmation to every member of an Assam Rifles Court and to the Law Officer, or, as the case may be, the officer approved under section 105 before the commencement of the trial under sub-section (1) of section 107;