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Union of India - Section

Section 92 in The Assam Rifles Act, 2006

92. Summary Assam Rifles Court.—

(1)A Summary Assam Rifles Court may be held by the Commandant of any unit of the Force and he alone shall constitute the Court.
(2)The proceedings shall be attended throughout by two other persons who shall be officers or subordinate officers or one of either, and who shall not as such, be sworn or affirmed.