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[Cites 0, Cited by 0] [Section 165(2)] [Section 165] [Entire Act]

Union of India - Subsection

Section 165(2)(j) in The Assam Rifles Act, 2006

(j)the officer who may direct that an enrolled person who has been sentenced to dismissal or imprisonment whether combined with dismissal or not may be retained to serve in the ranks under section 60;