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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1)(b) in The National Service Act, 1972

(b)having commenced to render national service, leaves that service without obtaining a discharge under section 17, he shall be punished with imprisonment for a term which may extend to five years and also with fine which may extend to two thousand rupees,