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 0] [Section 142] [Entire Act] Union of India - Subsection Section 142(3) in The Assam Rifles Rules, 2010 (3)In any case mentioned above in this rule, the finding and sentence may be confirmed, and shall be valid as if the original proceedings, or part thereof, had not been lost.
