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 143] [Entire Act] Union of India - Subsection Section 143(b) in The Assam Rifles Rules, 2010 (b)if the person who appears to have done the act is amenable to a law relating to the Armed Force of the Union, the Court may bring his conduct to the notice of the proper authority of the concerned Armed Force, as the case may be.
