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[Cites 0, Cited by 0] [Section 165(2)] [Section 165] [Entire Act]

Union of India - Subsection

Section 165(2)(w) in The Assam Rifles Act, 2006

(w)the authority to appoint, and the manner of appointment of, a court of inquiry; the manner of administering oath or affirmation by such court of inquiry and the manner of making record under sub-section (1) of section 84;