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 32] [Entire Act] Union of India - Subsection Section 32(c) in Territorial Army Rules, 1948 (c)Every officer receiving such complaint shall inquire into it, and when necessary, refer it to superior authority; provided that a decision by an authority competent to dispose of the matter complained of shall be final.
