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[Cites 0, Cited by 0] [Section 175(6)] [Section 175] [Entire Act]

Union of India - Subsection

Section 175(6)(c) in The Assam Rifles Rules, 2010

(c)an officer nominated by the officer who issued the death warrant, who is able to identify the person under sentence as the person described in the death warrant as the person who was tried and sentenced by the Assam Rifles Court mentioned therein;