Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 84] [Entire Act] Union of India - Subsection Section 84(2) in The Assam Rifles Act, 2006 (2)If the person declared absent does not afterwards surrender or is not apprehended, he shall, for the purpose of this Act, be deemed to be a deserter.
