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[Cites 0, Cited by 0] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(2) in The Assam Rifles Rules, 2010

(2)A person subject to the Act shall be deemed to have been placed under suspension by an order of the appointing authority-
(i)with effect from the date of his detention by civil police on a criminal charge or otherwise for a period exceeding 48 hours; or
(ii)with effect from the date of his conviction by a criminal court on a criminal charge, if the sentence awarded is imprisonment for a term exceeding forty eight hours.