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 2] [Section 26] [Entire Act] Union of India - Subsection Section 26(2) in The Army Act, 1950 (2)When the officer complained against is the officer to whom any complaint should, under sub- section (1), be preferred, the aggrieved person may complain to such officer' s next superior officer.
