Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 92] [Entire Act] Union of India - Subsection Section 92(1) in The Assam Rifles Act, 2006 (1)A Summary Assam Rifles Court may be held by the Commandant of any unit of the Force and he alone shall constitute the Court.
