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 182] [Entire Act] Union of India - Subsection Section 182(1) in The Assam Rifles Rules, 2010 (1)The court of inquiry may be assembled by order of a Commandant or any officer or authority superior in command to the Commandant.
