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[Cites 0, Cited by 0] [Section 165(2)] [Section 165] [Entire Act]

Union of India - Subsection

Section 165(2)(l) in The Assam Rifles Act, 2006

(l)the manner of proceeding against an officer below the rank of a Deputy Commandant and of the rank of subordinate officer and of the rank of a Warrant Officer under sub-section (1) of section 64;