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Union of India - Section

Section 5 in The Assam Rifles Rules, 2010

5. Exercise of power vested in holder of an office in the Force.

- Any power or jurisdiction given to any person holding any office in the Force to do any act or thing to, or before any person, may, for the purposes of these rules, be exercised by any other person who may, for the time being, be performing the functions of that office in accordance with the rules and practice of the Force.