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 171] [Entire Act] Union of India - Subsection Section 171(3) in The Assam Rifles Rules, 2010 (3)The proceedings shall, after its promulgation under sub-rule (1), or counter signature under sub-rule (2), be forwarded to the Chief Law Officer for custody.
