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 68(1)] [Section 68] [Entire Act] Union of India - Subsection Section 68(1)(e) in The Assam Rifles Rules, 2010 (e)that if there is a Law Officer and he has been duly appointed, is of required rank, and is not disqualified from serving on that court;