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] [Entire Act] Union of India - Section Section 355 in The Cantonments Act, 2006 355. Validity of notices and other documents .-No notice, order, requisition, license, permission in writing or other such document issued under this Act shall be invalid merely by reason of any defect of form.
