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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(1) in The Assam Rifles Rules, 2010

(1)The evidence prepared in pursuance of rule 49 or 50 shall be considered by the Commandant who thereupon shall either-
(a)dismiss the charge; or
(b)dispose of the case summarily under section 62 or section 66 of the Act, as applicable; or
(c)refer the case to the competent superior officer for disposal; or
(d)remand the accused for trial by a Force Court.