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 23] [Entire Act] Union of India - Subsection Section 23(5) in The Assam Rifles Rules, 2010 (5)Where no representation is made against the decision of the medical board under sub-rule (3), the Central Government may, if it agrees with the findings of the medical board, order the retirement or discharge or release of the officer.
