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[Cites 0, Cited by 0] [Section 168(2)] [Section 168] [Entire Act]

Union of India - Subsection

Section 168(2)(b) in The Assam Rifles Act, 2006

(b)members of the Assam Rifles in existence at the commencement of this Act and appointed under the Act so repealed shall be deemed to have been appointed or, as the case may be, enrolled as such under this Act;