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

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Union of India - Subsection

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

(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

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Union of India - Subsection

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