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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(7) in Territorial Army Rules, 1948

(7)Where a person mentioned in sub-rule (6) intended to return but did not in fact return to his zone within three months of his departure, he shall immediately on the expiry of the said period send intimation in writing to the prescribed authority.Explanation. - In this rule, the expression "prescribed authority" means :-