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Union of India - Section

Section 187 in The Assam Rifles Rules, 2010

187. Copies of court of inquiry proceedings.

- A person subject to the Act against whom the court of inquiry has given an opinion or who is being tried by a Force Court on a charge relating to matter investigated by the court of inquiry, shall be entitled to copies of the proceedings of the court of inquiry except the findings and opinion thereon, unless the Director-General for reasons recorded by him orders otherwise.Losses or Theft of Arm