Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 185(2)] [Section 185] [Entire Act]

Union of India - Subsection

Section 185(2)(b) in The Assam Rifles Rules, 2010

(b)all injuries sustained by persons subject to the Act which are likely to cause full or partial disability and the court shall, in such cases, determine whether such injuries were attributable to service or not;