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Union of India - Section

Section 3 in Assam Rifles Act, 1941

3. General superintendence and control of the force:-

General superintendence and control of the Assam Rifles shall be exercised by such person or authority as the Central Government may appoint in this behalf, and, in the exercise of such superintendence and control, the person or authority so appointed shall be governed by such rules and orders as the Central Government may make in this behalf.