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

Union of India - Subsection

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

(w)“subordinate officer” means a person appointed or in pay as a Subedar-Major, a Subedar or a Naib Subedar of the Force;