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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(1)(a) in The Assam Rifles Rules, 2010

(a)The report on reason for delay as required under section 81 shall be in the form set out in Appendix II and it shall be sent by the Commandant to the Deputy Inspector-General or Additional Deputy Inspector-General under whom the accused may be serving.