Section 162(1)(a) in The Assam Rifles Act, 2006

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Union of India - Subsection

Section 162(1)(a) in The Assam Rifles Act, 2006

(a)for the purpose of prevention of any offence punishable under the Passport (Entry into India) Act, 1920 (34 of 1920), the Registration of Foreigners Act, 1939 (16 of 1939), the Central Excise Act, 1944 (1 of 1944), the Foreigners Act, 1946 (31 of 1946), the Customs Act, 1962 (52 of 1962), the Passports Act, 1967 (15 of 1967) or the Foreign Exchange Management Act, 1999 (42 of 1999) or of any cognizable offence punishable under any other Central Act; or

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Union of India - Subsection

Section 162(1)(a) in The Assam Rifles Act, 2006