Section 122(1)(b) in The Army Act, 1950

[Cites 0, Cited by 10] [Section 122(1)] [Section 122] [Entire Act]

Union of India - Subsection

Section 122(1)(b) in The Army Act, 1950

(b)where the commission of the offence was not known to the person aggrieved by the offence or to the authority competent to initiate action, the first day on which such offence comes to the knowledge of such person or authority, whichever is earlier; or

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Union of India - Subsection

Section 122(1)(b) in The Army Act, 1950