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[Cites 0, Cited by 0] [Section 163] [Entire Act]

Union of India - Subsection

Section 163(2) in The Assam Rifles Act, 2006

(2)In any suit or proceeding against any member of the Force for any act done by him in pursuance of a warrant or order of a competent authority, it shall be lawful for him to plead, that such act was done by him under the authority of such warrant or order.