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Union of India - Section

Section 5 in The Army Rules, 1954

5. Exercise of power vested in holder of military office .-Any power or jurisdiction given to, and any act or thing to be done by, to, or before any person holding any military office for the purposes of these rules may be exercised by, or done by, to, or before any person for the time being authorised in that behalf according to the custom of the service.