Section 154 — Release on suspension.

The Assam Rifles Act, 2006
Where a sentence is suspended under section 152 the offender shall forthwith be released from custody.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.