Section 2(1)(za) in The Assam Rifles Act, 2006

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(za)“unit” means any—

(i)battalion; or

(ii)regiment; or

(iii)training institution; or

(iv)Head Quarters of Deputy Inspector-General; or

(v)Head Quarters of Inspector-General; or

(vi)Head Quarters of Director-General,

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