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Union of India - Section

Section 12 in The Army Rules, 1954

12. Discharge certificate .-(1) A certificate required to be furnished under the provisions of section 23 is hereinafter called a "discharge certificate".

(2)A discharge certificate may be furnished either by personal delivery thereof by or on behalf of the commanding officer to the person dismissed, removed, discharged or released, or by the transmission of the same to such person by registered post.