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Union of India - Section

Section 95 in The Assam Rifles Act, 2006

95. Power of a Petty Assam Rifles Court.—

A Petty Assam Rifles Court shall have power to try any person subject to this Act other than an officer or a subordinate officer for any offence made punishable thereunder and to pass any sentence authorised by this Act other than a sentence of death or imprisonment for a term exceeding two years.