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Union of India - Section

Section 13 in Assam Rifles Act, 1941

13. Cesser of Assam Act 1 of 1920 and of appointment of riflemen as police officers:-

The Assam Rifles Act, 1920, shall cease to apply to the Assam Rifles and to riflemen, and all riflemen shall, on the commencement of this Act, cease to be police officers under the Police Act, 1861.THE SCHEDULESTATEMENT[See sections 2 (4) and 4 (2)]