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[Cites 0, Cited by 0] [Section 67] [Entire Act]

Union of India - Subsection

Section 67(1) in The Assam Rifles Rules, 2010

(1)An officer before convening a general or petty Assam Rifles Court shall first satisfy himself that the charges to be tried by the court are for offences within the meaning of the Act, and that the evidence justifies a trial in those charges and the officer. If not so satisfied, he shall order the release of the accused, or refer the case to superior authority,