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 0] [Section 154] [Entire Act] Union of India - Subsection Section 154(2) in The Army Rules, 1954 (2)Any objection shall be decided as provided for in section 130 and rule 44-the vacancies being filled from among the waiting members (if any), or by fresh members being appointed by the convening officer.
