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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Assam Rifles Rules, 2010

(1)The forms set forth in the appendices, with such variations as the circumstances of each case may require for the respective purposes therein mentioned, and if used shall be sufficient, but a deviation from such forms shall not by reason only of such deviation, render invalid any charge, warrant, order proceedings or any other document relevant to these rules.