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] [Entire Act] Union of India - Section Section 168 in The Assam Rifles Rules, 2010 168. Memorandum to be attached to proceedings. - Where a summary Assam Rifles court tries an offence which shall not ordinarily be tried without reference to an authority mentioned in sub-section (2) of section 96, an explanatory memorandum shall be attached to the proceedings.
