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[Cites 0, Cited by 0] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(5) in The Assam Rifles Act, 2006

(5)The limit referred to in sub-section (4) shall be—
(a)one year, if the officer holding the Assam Rifles Court has held either the post of Commandant or a post declared by the Central Government, by notification, to be equivalent thereto for a period of not less than three years or holds a post of higher rank than either of the said posts; and
(b)three months, in any other case.