Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] Union of India - Subsection Section 16(2) in Territorial Army Rules, 1948 (2)The Officer Commanding the unit shall, on receipt of such an application, forward the same to the S 6b-Area Commander [or an equivalent or higher commander] who may in his discretion authorise the discharge of such applicant
