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

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Union of India - Subsection

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

(x)“superior officer”, when used in relation to a person subject to this Act, means—

(i)any member of the Force or a person on deputation to whose command such person is for the time being subject in accordance with the rules;

(ii)any officer of higher rank or class or of a higher grade in the same class,