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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(3) in The Assam Rifles Rules, 2010

(3)The Central Government may refuse to permit an officer to resign,-
(a)if an emergency has been declared in the country either due to internal disturbance or external aggression; or
(b)if it considers it to be inexpedient so to do in the interest of the discipline of the Force; or
(c)if the officer has specifically undertaken to serve for a specified period and such period has not expired.