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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(5) in National Cadet Corps (Girls Division) Rules, 1949

(5)[ If the Government of India is satisfied that the applicant is suitable and qualified for appointment as an officer in the junior or the Senior Wing of the Girls'Division as the case may be, it will commission her as an officer in that Wing of the Girls' Division.