Section 98(1)(b) in The Assam Rifles Act, 2006

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Union of India - Subsection

Section 98(1)(b) in The Assam Rifles Act, 2006

(b)where the commission of the offence was not known to the person aggrieved by the offence or to the authority competent to initiate action, from the first day on which such offence comes to the knowledge of such person or authority, whichever is earlier; or

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Union of India - Subsection

Section 98(1)(b) in The Assam Rifles Act, 2006