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[Cites 0, Cited by 0] [Section 168(2)] [Section 168] [Entire Act]

Union of India - Subsection

Section 168(2)(c) in The Assam Rifles Act, 2006

(c)any appeal, application, trial, inquiry or investigation pending immediately before the commencement of this Act shall be disposed of, continued, held or made, as the case may be, in accordance with the provisions of the Assam Rifles Act, 1941 (5 of 1941), as if this Act had not come into force;