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[Cites 0, Cited by 0] [Section 191(2)] [Section 191] [Entire Act]

Union of India - Subsection

Section 191(2)(k) in The Army Act, 1950

(k)the constitution of authorities to decide for what persons, to what amounts and in what manner, provision should be made for dependants under section 99, and the due carrying out of such decisions;