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The Assam Rifles Act, 2006 Act No. 47 of 2006 [3rd November, 2006.] An Act to consolidate and amend the law relating to the governance of the Assam Rifles, an Armed Force of the Union for ensuring the security of the borders of India, to carry out Counter Insurgency Operations in the specified areas and to act in aid of civil authorities for the maintenance of the law and order and for matters connected therewith. BE it enacted by Parliament in the Fifty-seventh Year of the Republic of India as follows:    |
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