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 21] [Entire Act] Union of India - Subsection Section 21(3) in The Assam Rifles Rules, 2010 (3)The Central Government or, the authority as the case may be, as specified in rule 17, on receipt of recommendation under sub-rule (1), may discharge or release the person concerned from the service.
