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[Cites 0, Cited by 0] [Section 143] [Entire Act]

Union of India - Subsection

Section 143(a) in The Assam Rifles Rules, 2010

(a)if the person who appears to have committed the offence is subject to the Act, the Court may bring his conduct to the notice of his Commandant; and may also order him to be placed in Force custody with a view to his punishment by an officer exercising authority under sections 61, 64, 65 or 66 or his trial by a Force Court.