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 12] [Section 3] [Entire Act] Union of India - Subsection Section 3(xvii) in The Army Act, 1950 (xvii)"offence" means any act or omission punishable under this Act and includes a civil offence as hereinbefore defined;
