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 3] [Entire Act] Union of India - Section Section 4 in The National Cadet Corps Act, 1948 4. Constitution and disbandment of units. The Central Government may constitute in any State one or more units of the corps, members of which shall be recruited from amongst the students of any university or school, and may disband or reconstitute any units so constituted.
