Section 110 — Judicial notice.
The Assam Rifles Act, 2006
An Assam Rifles Court may take judicial notice of any matter within the general knowledge of the members as officers of the Force.Open in Lexace · Ask the AI about this section
An Assam Rifles Court may take judicial notice of any matter within the general knowledge of the members as officers of the Force.Open in Lexace · Ask the AI about this section