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[Cites 0, Cited by 0] [Section 122] [Entire Act]

Union of India - Subsection

Section 122(5) in The Assam Rifles Rules, 2010

(5)If the time to which an adjournment is made is not specified, the adjournment shall be until further orders from the proper Force authority, and, if the place to which an adjournment is made is not specified, the adjournment shall be to the same place or to such other as may be specified in further orders from the proper Force authority.