Section 67(3)(f) in The Assam Rifles Rules, 2010

[Cites 0, Cited by 0] [Section 67(3)] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(3)(f) in The Assam Rifles Rules, 2010

(f)if convening-

(i)a general Assam Rifles Court; or

(ii)a petty Assam Rifles Court which he considers should be attended by a Law Officer, take necessary steps to procure the appointment of Law officer by or on behalf of the Chief Law officer, and may also appoint an officer to be under his instruction at the trial,

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Union of India - Subsection

Section 67(3)(f) in The Assam Rifles Rules, 2010