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Section 17 — Immunity from attachment.

The Assam Rifles Act, 2006
Neither the arms, clothes, equipment, accoutrements or necessaries of any person subject to this Act, nor any animal used by him for the discharge of his duty shall be seized, nor shall, the pay and allowances of any such person or any part thereof, be attached by direction of any civil or revenue court or any revenue officer in satisfaction of any decree or order enforceable against him.

Official Hindi (PDF) ↗

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