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[Cites 0, Cited by 0] [Section 168(2)] [Section 168] [Entire Act]

Union of India - Subsection

Section 168(2)(a) in The Assam Rifles Act, 2006

(a)the Assam Rifles in existence at the commencement of this Act and constituted under this Act so repealed shall be deemed to be reconstituted under this Act;