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[Cites 0, Cited by 2] [Section 139] [Entire Act]

Union of India - Subsection

Section 139(2) in The Assam Rifles Act, 2006

(2)Any person subject to this Act who considers himself aggrieved by a finding or sentence of any Assam Rifles Court which has been confirmed may present a petition to the Central Government, the Director-General or any prescribed officer superior in command to the one who confirmed such finding or sentence, and the Central Government, the Director-General or the prescribed officer, as the case may be, may pass such order thereon as it or he thinks fit.