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Union of India - Section

Section 176 in The Assam Rifles Rules, 2010

176. Changes in sentence.

- Where any change is made in the sentence of a person already committed to a civil prison, such change shall be communicated to the Superintendent of the Prison to which such person has been committed by the Commandant or such other officer as is mentioned in rule 174 in the form set out in Appendix-XIV.